Section 3(4) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
(4)The holder of each licence and other persons including the Board or its successor body authorized to transmit, sell, distribute or supply electricity wholesale, bulk or retail in the State, shall observe the methodologies and procedures specified by the Commission from time to time in calculating the expected revenue from charges which it is permitted to recover and in determining tariffs to collect those revenues.
