Section 54 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
54. Bills to Consumers.
(1)The Distribution Licensee shall raise bills for the energy supplied or transmitted or services rendered to the consumers only in accordance with the notified tariff and in accordance with Regulations 52 and 53.(2)The bills to the consumers shall distinctively display the per unit cost of supply of electricity to the class of consumers as determined by the Commission, the subsidy, if any, given by the State Government applicable to such class of consumers as per unit amount of such subsidy, the bill amount payable by the consumer and the cross subsidization of the class of the consumers in the tariff made applicable without taking account of subsidy from the State Government.
