Section 115(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(2)Subject to the provisions of Sections 26 to 28 of the U P. Electricity Reforms Act read with Sections 95, 128, 129, 130, 142 and 185(3) of the Electricity Act, 2003 and the procedure prescribed therein the Commission may follow as far as possible the general procedure prescribed in Chapter II of these regulations in dealing with a proceeding arising out of a contravention or likely contravention by a licensee or a generating company.
