Section 24(9) in The U.P. Electricity Reforms Act, 1999
(9)Notwithstanding anything contained in Sections 57-A and 57-B of the Electricity (Supply) Act, 1948, no "Rating Committee" shall be constituted after the commencement of this Act, and the Commission shall ensure compliance of the terms and conditions of the licence by the licensee in relation to charges for the sale of electricity', both wholesale and retail, and for the connection to and use of, their assets or systems accordance with the provisions of this Act.Explanation. - For the purposes of this section, -(a)the word "licensee" shall include a person authorised to transmit, sell, distribute or supply electricity;(b)"the expected revenue from charges” means the revenue which a licensee is expected to recover from charges on supply forecast used in the determination of tariff under sub-section (4); and(c)"tariff means a schedule of standard prices or charges for specified services, which are applicable to all such specified services, provided to the category' or categories of customers specified in the tariff.
