Section 55(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The orders, which the Commission may issue to give effect to subsidy which the State Government may grant from time to time, shall not be construed as amendment of tariff notified. The Distribution Licensee shall, however, give appropriate adjustments in the bills to be raised on the consumers for the subsidy amount in the manner the Commission may direct.
