Section 15(5) in The U.P. Electricity Reforms Act, 1999
(5)Without prejudice to the generality of sub-section (4), the conditions of the licence may require the licensee to :-(a)enter into an agreement on specified terms with any other person for the use of any electric lines, electrical plant and associated equipment operated by the licensee;(b)comply with any direction given by the Commission;(c)refer all disputes arising under the licence for determination by the Commission or by an arbitrator nominated by it;(d)furnish information, documents and details which the Commission may require;(e)comply with the requirements of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948, and the rules made thereunder in so far as they arc applicable;(f)undertake such functions and obligations of the Board under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948, as the Commission may specify;(g)notify to the Commission any scheme which is proposed to be undertaken including the schemes under the Electricity (Supply) Act, 1948;(h)purchase power in an economical manner in accordance with the guidelines, if any, issued by the Commission;(i)supply electricity to any consumer or to any other licensee;(j)establish a tariff or to calculate its charges from time to time in accordance with the directions of the Commission; and(k)pay the fees and charges as may be required by the Commission;
