Section 26(3) in The U.P. Electricity Reforms Act, 1999
(3)Before making an order under sub-section (1), the Commission shall give a notice to the licensee :-(a)stating that it proposes to make the order;(b)setting out, -(i)conditions or requirements, with which the proposed order is intended to secure compliance;(ii)the acts or omissions which, in its opinion, constitute contravention of any of the terms and conditions of the licence; and(iii)any other facts which, in its opinion, justify the making of the order; and(c)specifying the period not being less than thirty days from the date of the notice within which the licensee may make representation or objections to the proposed order.
