Section 25(3) in The U.P. Electricity Reforms Act, 1999
(3)The State Government may guarantee, in such manner as it thinks fit, the repayment of the principal or the payment of interest, or both, of any loan proposed to be raised by, or, the discharge of any other financial obligation of any licensee or generating company for the time being wholly or substantially owned by the State Government:Provided that the State Government shall, so long as such guarantee is in force, lay before the State Legislature every' year a statement of the guarantees, if any, given during the preceding year and an up-to-date account of the total sums, if any, paid out of the State revenue in each case by reason of any such guarantees or paid into the State revenue towards repayment of any money so paid out.
