Section 134(a) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(a)The Commission may issue orders from time to time giving details of the manner in which the licensee's revenue and tariff will be determined consistent with the provisions of the applicable legal framework. These regulations shall, inter alia, define a period for which the approved tariffs shall be applicable in a multi-year framework for submission of detailed tariff filing by a licensee or a generating company and annual submission of information in a manner as specified by the Commission in the regulation.
