Section 140 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
140.
All applications for amendment of tariff in terms of sub-section (8) of Section 24 of U P. Reforms Act shall be made in such form as the Commission may direct from time to time, and the provisions of Chapter II in so far as they are applicable shall apply to proceeding for amendment of tariffs.
