Section 115 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
115. Contravention by Generating Company or Licensee.
(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.(2)Subject to the provisions of Sections 26 to 28 of the U P. Electricity Reforms Act read with Sections 95, 128, 129, 130, 142 and 185(3) of the Electricity Act, 2003 and the procedure prescribed therein the Commission may follow as far as possible the general procedure prescribed in Chapter II of these regulations in dealing with a proceeding arising out of a contravention or likely contravention by a licensee or a generating company.
