Section 45 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
45.
The generating companies and other persons who have established generating stations including captive generating stations in the State and persons who desire to establish such generating stations including Captive Generating Stations with capacity in excess of 1 MW or such other capacity as the Commission may notify for the purpose shall furnish to the Commission and the Distribution Licensee of the area the technical details of the generating stations as per Appendix 6, within 30 days of notification of these Regulations or within 30 days of the commencement of generation of electricity at the station, whichever is later.
