Section 48(6) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)The Transmission or the Distribution Licensee shall, if the revenue gap is considered significant or if directed by the Commission, file an application containing tariff proposals to deal with the gaps between the expected aggregate revenue at the then prevalent tariff and the expected cost of services including schemes for reduction in loss levels, other efficiency gains to be achieved and the revision in charges in tariff structure for different categories of consumers.
