Section 53 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
53.
The Commission may issue such directions, after considering investigation report as referred in Regulation 55, as it considers appropriate to maintain market oversight and surveillance and to check market integrity in the following circumstances:-(i)Manipulative or attempted manipulative activity;(ii)Transactions that are misleading or deceptive, or are likely to mislead or deceive;(iii)Unwarranted speculation leading to price rise;(iv)Any form of cartelisation;(v)Any other form of Market abuse;(vi)Abuse of dominant position by any market participant;
