Section 81 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
81.
Where a person is not required to obtain a licence under the applicable legal framework, the Commission may require such person to furnish within a period specified by the Commission, such information or particulars as the Commission deems fit. Further, the duties and obligations of "deemed licensees" shall be the same as that of a person awarded a licence under these regulations, and the applicable legal framework.
