Section 116 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
116. Grant of exemption from licence.
- An exemption from licence shall be granted 'consistent with the provisions of the applicable legal framework on recommendations of the State Government in public interest (as directed by notification) and in accordance with a National Policy formulated by the Central Government for rural electrification and for bulk purchase of power and management of local distribution in rural areas through Panchayat institutions, users' associations, co-operative societies non-Governmental organisations or franchisees.
