Section 62(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(1)The Arbitration of disputes arising between the parties shall be determined by the Arbitration in accordance with the Arbitration and Conciliation Act, 1996 or any amendment thereof in respect of the matters lying within the jurisdiction of the Commission as contained in Section 22 of the Act, may be commenced by the Commission on the application of any of the parties or persons concerned.
