Section 149(8) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(8)The Commission, before issuing any direction for the purpose of securing compliance with that condition or provision, shall -(a)serve notice in the manner as may be specified to the concerned licensee or the generating company;(b)publish the notice in the manner as may be specified for the purpose of bringing the matters to the attention of persons, likely to be affected, or affected;(c)consider suggestions and objections from the concerned licensee or generating company and the persons, likely to be affected, or affected.
