Section 46(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)(a)The Distribution Licensee shall satisfy the Commission as to the need for additional power procurement on a long term basis.(b)The Distribution Licensee shall not enter into a binding or enforceable contractual commitment of such long term power purchase till the Commission by a general or special order approves the procurement of electricity by the Distribution Licensee.
