Section 28(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)All persons other than a licensee, who intend to engage in the business of distribution of electricity, shall require specific order of exemption from the Commission and shall follow the procedure set out hereunder. -(a)A person seeking grant of exemption from the requirement to have a licence shall file an application supported by an affidavit and shall furnish the particulars and documents set out in Appendix - III.(b)The applicant shall state in detail, the reasons for which the exemption is required together with supporting documents including his capability in running the business and eligibility for the exemption sought.(c)The applicant shall be required to file the consent required from the local authority and the distribution licensee as well as the Central Government in terms of the provisions of the Act before the grant of exemption order:Provided that if the applicant is of the view that the local authority or the distribution licensee, as the case may be, is unreasonably withholding the consent, the applicant shall file the relevant correspondence with such local authority or the distribution licensee with the reasons in support of the applicant's submission that the consent is being withheld unreasonably.(d)The applicant shall also furnish such other particulars and documents as the Commission may require from time to time.(e)The application with all endorsements/ submissions shall be submitted in 6 (six) copies together with a processing fee and in such manner as the Commission may specify from time to time along with a copy in electronic form.(f)Unless otherwise specified in writing by the Commission, the procedure for grant of licence in so far as it can be applied shall be followed while dealing with an application for exemption from requirement to have a licence.
