Section 34(1) in The U.P. Electricity Reforms Act, 1999
(1)Notwithstanding anything contained in the Arbitration and Conciliation Act, 1996, any dispute or differences arising between licensees or in respect of matters specified in sub-Section (1) of Section 30, shall be referred to the Commission for arbitration. The Commission may proceed to act as arbitrator or nominate an arbitrator to adjudicate and settle the dispute. The arbitrator shall follow such procedure as may be in accordance with the principles of natural justice.
