Section 5(1) in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010
(1)Subject to the provisions of the Acts, the Commission may initiate a proceeding for imposition of fines against any person(s) including generating companies and licensees for non-compliance or violation on their part of the provisions or requirements of the Acts or rules, regulations and codes framed under the Acts or the directions or the orders of the Commission made from time to time.
