Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [Entire Act]

State of Uttar Pradesh - Subsection

Section 135(2)(c) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

(c)a calculation of the licensee's estimated costs of providing the service required by the level of demand indicated in sub-paragraph (a) above for each customer or consumer category during the same period calculated in accordance with the financial principles that the Commission may prescribe from time to time;