Section 24(5) in The U.P. Electricity Reforms Act, 1999
(5)The Commission shall, within ninety days from the date on which the licensee has furnished the information under sub-section (4), give notice to the licensee that it, -(a)accepts the licensee's calculations; or(b)does not consider the licensee's calculations to be in accordance with the procedure given in the licence or considers that it is otherwise incorrect, specifying the reasons therefor and proposing modifications or alternative calculations.
