Section 16 in The M.P. Vidyut Sudhar Adhiniyam, 2000
16. Exemptions from the requirement to have a licence.
(1)The Commission may make regulations to grant exemption from the requirement to have a licence, but subject to compliance with such conditions, if any, as may be specified by the Commission :Provided that a person exempted shall be required to comply with all the requirements which a licensee is required to do so either under the licence or under the provisions of this Act or the-regulations except where the commission may otherwise specifically, provide under the order granting the exemption or under the regulations.(2)The Commission shall not, under any such regulation, grant any exemption except with the consent,-(i)of the local authority, if any, constituted in the area where electricity is to be supplied;(ii)of the Central Government, in any case where electricity is to be supplied in any area forming part of any cantonment, aerodrome, fortress, arsenal, or camp or any building or place in the occupation of the Central Government for defence purposes;(iii)in any area falling within the area of transmission or supply, of the licensee of such area :Provided further that, except in a case falling under sub-clause (ii) no such consent shall be necessary if the Commission is satisfied that such consent has been unreasonably withheld.(3)An exemption may be granted,-(a)to persons of a particular category; or(b)to a particular person; or(c)for a particular period.(4)An exemption granted shall be published in such manner as the Commission considers appropriate.(5)The exemption granted may be revoked by the Commission at any time for reasons to be recorded in writing.(6)An exemption, unless previously revoked, shall continue in force for such period as may he specified in or determined by or under the order granting the exemption.
