Section 80(i) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(i)The applicant shall also apply and before regular hearing of application, obtain the 'no objection' required from the concerned local authority and also Central Government, wherever applicable, in terms of Section 3 of the Indian Electricity Act, 1910 before the application is placed for hearing by the Commission for grant of the supply license.
