Section 24(4) in The U.P. Electricity Reforms Act, 1999
(4)(a)Every licensee shall provide to the Commission at such time and in such manner as may be provided by the regulations, full details of its calculation for the ensuing financial year of the expected revenue from charges which it believes to have been permitted to recover and thereafter it shall also furnish such further information as the Commission may reasonably require to assess the licensee's calculation.(b)The licensee shall also publish, within three days of submission of his proposal for the tariff for the ensuing year, a notice in at least two daily newspapers, widely circulating in the area of supply, outlining the proposed tariff and calling for objections from the interested persons and the State Government.(c)The Commission while determining the tariff shall also take into consideration the objections, if any, received, within one month from the date of last publication of the notice referred to in clause (b).
