Section 132 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
132.
The methodologies and procedures for calculating the expected revenue from charges/tariff which a licensee or a generating company would be permitted to recover, may be provided by the Commission for any financial year commencing from April 1st and ending March 31st, from time to time. The Commission shall notify the methodology and procedure for calculating the expected revenue from charges/tariff which a Licensee shall be permitted to recover in line with the National Electricity Policy and Tariff Policy issued by the Central Government and the provisions of the applicable legal framework.Provided that the terms and conditions for determination of tariff under the Electricity (Supply) Act, 1948 and the U P. Reforms Act, 1999 shall continue to apply for a period of one year from the date of notification of Electricity Act, 2003 or until such terms and conditions for tariff are specified, whichever is earlier.
