Section 47(6) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)The Commission shall take into consideration while determining the tariffs of the Licensees as per these regulations and as per the Tariff Regulations to be framed by the Commission under Section 61 of the Act, the approval granted by the Commission to the Licensees for the investments under this Regulation and the actions and inactions on the part of the Licensees in complying with the terms contained in this Regulation.
