Section 15(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(3)Notwithstanding anything contained in Section 52 of the Indian Electricity Act. 1910 (No. 9 of 1910) or clause (ii) of sub-section (1) of Section 3 and Section 76 of the Electricity (Supply) Act, 1948 (Act 54 of 1948), it shall be a condition of all licenses granted under this Act that the Commission shall have the [tower to act as an arbitrator or nominate arbitrator or arbitrators to adjudicate and settle the disputes arising between the licensees in accordance with the provisions of this Act.
