Section 58 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
58.
(1)The Commission may from time to time direct the licensees and generating companies operating in the State to formulate draft for such codes as the Commission considers appropriate for the proper and efficient conduct of the electricity sector and operation of the power system in the State.(2)The Commission may hold such consultations and proceedings as the Commission considers appropriate to deliberate on the draft codes formulated by the licensees and generating companies.(3)The Commission may appoint consultants or experts to advise the Commission on the draft codes formulated by the licensees and generating companies.(4)The Commission may direct such modifications as it considers appropriate to the draft codes formulated by the Licensees and generating companies.(5)The licensees and generating companies shall implement the codes as approved by the Commission consistent with the directions and orders made by the Commission, from time to time.(6)Without prejudice to the generality of the powers of the Commission in regard to the enforcement of standards of performance in operation of the power system, the codes to be formulated and implemented may include :(a)Grid Code,(b)Electricity Supply Code and Conditions of Supply;(c)Transmission System Planning and Security Standards;(d)Distribution System Planning and Security Standards;(e)Codes on Utilisation of Electricity and Demand Side Management.(7)The Licensees and generating companies shall follow the existing standards, codes and conditions of supply till the codes, standards and conditions of supply are formulated and implemented in accordance with this Regulation.
