Section 24(7) in The U.P. Electricity Reforms Act, 1999
(7)Each holder of a supply licence shall publish in at least two daily newspapers, widely circulating in the area of supply, and make available to the public on request, the tariff for the electricity within its area of supply and such tariff shall come into force after seven days from the last date of such publication, and any tariff implemented under this section, -(a)shall not show any preference or favour to any consumer of electricity, but may differentiate on the ground of the consumer's load factor or purpose of use or power factor, the consumer's total consumption of electricity during any specified period, or the time during which the supply is required;(b)shall be just and reasonable and be such as to promote economy and efficiency in the supply and consumption of electricity; and(c)shall accord with all other relevant provisions of this Act, and the conditions of licence.
