Section 115(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(1)The Commission may pass such orders, as it thinks fit in accordance with Sections 26 to 28 of the U.P. Reforms Act read with Sections 95, 128, 129, 130, 142 and 185(3) of the Electricity Act, 2003 for the contravention or the likely contravention, by a generating company or a licensee of the terms or conditions of the licence, any provisions of the applicable legal framework or the rules or regulations made thereunder.
