Section 117 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
117.
The Commission shall direct by notification that subject to each conditions and restrictions, if any, and for such period or periods, as may be specified in the notification, the requirements of holding a licence for transmitting electricity, or distributing electricity or undertaking trading in electricity shall not apply to any local authority, Panchayat Institutions, users' associations, co-operative societies, non-Governmental organizations, or franchisees.
