Section 32(1) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(1)The Commission shall determine by regulations, the terms and conditions from time to time, including mechanism for fixation of tariff, and in doing so, shall be guided by the following:(a)the principles and their applications provided in Sections 46, 57 and 57 (A) of the Electricity (Supply) Act, 1948 and the Sixth Schedule thereto;(b)in the case of the Board or its successor entities, the principles under Section 59 of the Electricity (Supply) Act 1948;(c)that the tariff progressively reflects the cost of supply of electricity at an adequate and improving level of efficiency;(d)that the factors which would encourage efficiency, economical use of the resources, good performance, optimum investments and other matters which the Commission considers appropriate for the purposes of this Act;(e)the interests of the consumers are safeguarded and at the same time the consumers pay for the use of electricity in a reasonable manner based on the average cost of supply of energy;(f)the electricity generation, transmission, distribution, and supply are conducted on sound commercial principles; and(g)National power plans formulated by the Central Government.
