Section 126(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(1)The licensee shall file with the Commission in complete form copies of all Power Purchase Agreements already entered into by the licensee. Provided that for purchase agreements signed with generating companies (not extending beyond a year), the licensee shall procure power in terms of the Guidelines for Load Forecast, Resources, Plans and Power Procurement issued by the Commission and the minimum and maximum ceiling of tariff for sale and purchase of electricity fixed by the Commission.
