Section 48(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Subject to the provisions of the Act, each year at the time required under the licence conditions or otherwise as may be directed by the Commission, each Transmission and Distribution Licensee shall file with the Commission, in the format as may be laid down by the Commission, statements containing calculation of the expected aggregate revenue from charges under its currently approved tariff and the expected cost of providing services for the ensuing financial year.
