Section 111 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
111.
A Distribution Licensee may with prior intimation to the Commission engage in any other business for optimum utilization of its assets. In case the distribution licensee engages in any business for optimum utilization of its assets, it shall maintain separate accounts for each such business undertaking to ensure that distribution business neither subsidies in any way such business undertaking nor encumbers its distribution assets in any way to support such business.
