Section 61 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
61. Regulation of licensee's purchase of power.
(1)The licensee shall file with the Commission in complete form, copies of all Power Purchase Agreements already entered into by the licensee.(2)The Commission shall be entitled to direct that the licensees shall establish to the satisfaction of the Commission that the purchase of power by the licensees is under a transparent power purchase procurement process and is economical and the power is necessary for the licensee to meet its service obligation.(3)The licensee shall apply to the Commission for approval of draft Power Purchase Agreement that the Licensee proposes to enter into. The Commission may pass orders:(a)approving the agreement; or(b)approving the agreement with modifications proposed to the terms of the agreement; or(c)rejecting the agreement.(4)The provision of clauses (2) and (3) above or any action taken therein shall not, in any manner, prejudice the exercise of functions and powers of the Commission under any of the other provisions of the Act, the regulations and orders to be issued from time to time.
