Section 26(11) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(11)Notwithstanding anything contained in Sections 46, 57, 57-A and 57-B of the Electricity (Supply) Act, 1948 (54 of 1948) no Rating Committee shall be constituted after the date of commencement of this Act and the Commission shall secure that the licensee complies with the provisions regarding the charges tor the sale of electricity, both wholesale and retail and for connection to and use of their assets or system in accordance with the provisions of this Act.Explanation. - In this section,-(a)"the expected revenue from charges" means the total revenue which a licensee is expected to recover from charges for the level of forecast supply used in the determination under subsection (6), in any financial year, in respect of goods or services supplied to consumers.(b)"Tariff" means a schedule of standard prices for supply of electric energy or charges for specified services, which are applicable to all such specified services provided to the type or types of purchaser or consumer specified in the Tariff.
