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State of Uttar Pradesh - Section

Section 127 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

127.

(1)Every generating company shall be under a duty to submit such details regarding its generating stations to the Commission on demand.
(2)Every licensee or a generating company shall furnish separate details, as may be specified in respect of generation, transmission and distribution for determination of tariff to the Commission on demand.