Section 39(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)(a)Notwithstanding anything to the contrary contained in the Arbitration and Conciliation Act, 1996 (No. 26 of 1996) or any other law relating to arbitration, any dispute arising between licensees shall be referred to the Commission.(b)The Commission may proceed to act as arbitrator and make an award or nominate arbitrators to adjudicate and settle the dispute.(c)The practice and procedure to be followed in connection with any such adjudication and settlement shall be such as may be prescribed by the regulations.
