Section 138(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(2)While making an order under (1) above or at any time thereafter the Commission may notify the tariff which the licensee or generating company shall charge different categories of consumers in the ensuing financial year. Any Order issued by the Commission shall be published by the licensee in the prescribed manner, unless an appeal or review is referred by the licensee against the order.
