Section 18(1) in The U.P. Electricity Reforms Act, 1999
(1)The Commission may inquire into the functioning of a licensee in respect of his obligations under this Act, in the following circumstances, namely :-(a)upon receiving a complaint from any consumer or consumer association or any trade association; or(b)upon a reference made to it by the State Government, the Central Government, the Central Electricity Regulatory' Commission or Central Electricity Authority; or(c)upon receiving a complaint from a person engaged in the generation, transmission, distribution or supply of electricity, or(d)upon its own knowledge or information that the licensee is committing or has committed any default in carrying out such obligation.
