Section 138 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
138.
(1)Subsequent to the licensee furnishing the complete information required by the Commission, and upon hearing the licensee and other interested parties, the Commission shall make an order and notify the applicant of its decision on the revenue calculations and tariff proposals.(2)While making an order under (1) above or at any time thereafter the Commission may notify the tariff which the licensee or generating company shall charge different categories of consumers in the ensuing financial year. Any Order issued by the Commission shall be published by the licensee in the prescribed manner, unless an appeal or review is referred by the licensee against the order.
