Section 139(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(1)The licensee or the generating company shall publish the tariff or tariffs approved by the Commission in at least two daily newspapers (one English and one Hindi) having circulation in the area of supply as provided in sub-section (7) of Section 24 of the U.P. Reforms Act. The publication shall, besides other things as the Commission may require, include a general description of the tariff amendment and its effect on the clauses of the consumer.
