Section 32(6) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(6)The Commission shall be guided by such directions in the matter of "Cross subsidy" considered in Regulation 32 (3) above and 'direct subsidy' considered in Regulation 32 (5) above, as matters of policy involving public interest as the Punjab Government may give to the Commission in writing according to Section 39 of the Act.
