Section 125(a) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(a)The Commission may, where public interest permits, on an application of the licensee or otherwise, make such alterations and amendments in the terms and conditions of a licence as it thinks fit. Provided that no such alterations or amendments shall be made except with the consent of the licensee unless such consent has, in the opinion of the Commission, been unreasonably withheld.
