Section 130 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
130.
The Commission shall (if directed by a general or special order of the State Government) hear the appeal from the decision of the Electrical Inspector in the same manner as applicable in the case of hearing before the Commission provided for in Chapter II above, and if the Commission considers that the appeal has no merit, the Commission shall be entitled to dismiss the appeal at the preliminary admission stage as provided in Regulation 41 above, after giving opportunity to the appellant concerned.
