Section 67 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
67.
(i)All applications for review of tariff in terms of Section 12(f) the Act shall also be in the form of petition and shall be governed by the provisions of Chapter-II.(ii)The Commission on its own, being satisfied that there is need to review the tariff of any utility, may initiate its process. The proceedings for suo motu review of the tariff shall be the same as set out in Chapter-II of these Regulations.
