Section 141 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
141.
The tariff determined shall not be amended or modified more than once in a financial year except in respect of any change expressly permissible under the terms of any fuel surcharge formula as provided by the Commission. Provided that orders which the Commission may issue to give effect to the subsidy that the State Government is obliged to provide under the applicable legal framework shall not be constructed (sic construed) as amendment of tariff notified. However in extraordinary circumstances, a licensee or a generating company may file for revision of tariffs more than once a year. The Commission may, after satisfying itself for reasons to be recorded in writing for considering the circumstances to be extraordinary and on account of any reason attributable to the licensee, may allow for revision of tariff. The procedure followed for such tariff application shall be the same as provided in these regulations for a tariff application filed in a regular manner.
