Section 135(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(1)Subject to the provisions of the applicable legal framework, each application for determination of tariffs, whether filed by a licensee or a generating company shall be filed on or before 120 days of the proposed implementation of tariffs. The application shall be in accordance with guidelines and procedures issued by the Commission for this purpose and the licensee/person filing such application shall pay such fee as has been determined and fixed under regulations framed by the Commission.
