Section 30(1) in The U.P. Electricity Reforms Act, 1999
(1)The Commission may, in consultation with the licensee and the Electricity Advisory Committee and any other person as it thinks fit, make regulations which may provide for all or any of the following matters, namely, -(a)The circumstances in which licensees arc to inform customers of their rights;(b)standards of performance in relation to any duty arising out of the rights referred to in clause (a), and(c)the circumstances in which the licensees are to be exempted from any requirements of the regulations,and may make different provisions for different licensees.
