Section 8 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
8. Subsidies.
(1)If a utility/licensee proposes a tariff reflecting a subsidy to be provided by the State Government pursuant to Section 29 (5) of the Act, the tariff application shall also include a tariff calculated without the subsidy.(2)A tariff reflecting a subsidy shall not be implemented except to the extent that the State Government has agreed in writing to pay the subsidy to the utility/licensee for the supply to the utilities'/licensees' consumers entitled to benefit from it. In publishing its tariff, the utility/licensee shall inform its consumers that the approved tariff calculated without the subsidy shall apply if the State Government subsidy is not so paid as determined by the Commission.
