Section 26 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
26. Special provisions applicable to Intra State Trading Licence.
- Any person applying for licence to undertake trading in electricity in the State of Punjab shall duly fulfill such conditions of technical requirement, capital adequacy requirement and creditworthiness and further shall agree to discharge such duties as may be specified by the Commission under Section 52 of the Act.
