Section 39 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
39. Preparation and submission of accounts.
(1)Every licensee shall cause the accounts of the Licensed Business to be made based on the Financial Year.(2)Such licensee shall prepare and render an annual statement of his accounts in accordance with the directions given by the Commission, within a period of six months from the close of the financial year, or such extended period as the Commission may authorise after it is satisfied that the time allowed is insufficient owing to any cause beyond the control of the licensee. The statement shall be filed with the Commission in such number of copies as the Commission directs.(3)The accounts shall be made in such form as the Commission may direct from time to time. The accounts shall be signed by the Licensee or the duly authorized agent or manager of the Licensee.(4)The Commission may, by special or general order direct that, in addition to the submission of the annual statements of accounts under clause (2), the Licensee shall submit to the Commission or such other authority as the Commission may designate in this behalf such additional information as it may require for the purpose.
