Section 5(4) in Punjab State Electricity Regulatory Commission (Renewable Purchase Obligation and its compliance) Regulations, 2011
(4)In case it is established that the obligated entity is unable to fulfill its renewable purchase obligation fixed by the Commission for a particular year, for reasons attributable to the State Agency such as not executing sufficient capacity of renewable energy generating projects, it shall be liable for penalty as may be decided by the Commission under section 142 of the Act.
