Section 56 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
56. Generation Tariff.
(1)The Commission may approve the tariff for the power purchase and procurement by the Distribution Licencee from the Generating Company as per Chapter VI of these Regulations and on such approval being given, the Generating Company shall be entitled to sell the energy to the Distribution Licensee as per the tariff and terms and conditions contained in the Power Purchase Agreement as approved by the Commission.(2)In cases other than those covered by clause (1) above, the Generating Company may file an application to the Commission for determination of tariff for electricity generated by it for the sale of energy in the State of Punjab giving details of the fixed and variable costs associated with the generation.(3)The application by the Generating Company under clause (2) may be filed for determination of the tariff for sale of energy to any specific purchaser including the Distribution Licensee or to more than one such purchaser or generally for sale of energy from time to time to such person or persons including Distribution Licensees who may desire to purchase energy from the Generating Company.(4)The Commission may determine the tariff for the sale of energy by the Generating Company. The Generating Company may thereafter enter into agreements for the sale of energy on the tariff determined by the Commission subject to the terms and conditions laid down by the Commission.Provided that the determination of the Generation Tariff under this Regulation shall not entitle the Generating Company to sell energy to the Distribution Licensees on a long term basis except in accordance with the Power Purchase Agreement or procurement to be finalised by the Distribution Licensee as provided in Chapter VI of these Regulations and on the terms and conditions which the Commission may lay down for the purpose from time to time.Provided also that determination of the Generation Tariff shall not entitle the Generating Company to sell energy to the Distribution Licensees on a short term basis except in accordance with the Chapter VI of these Regulations and on the terms and conditions laid down by the Commission under the said Chapter VI.
