Section 36 in Madhya Pradesh Electricity Supply Code, 2013
36. (a) The Consumer shall conform to conditions of supply specified by the MPERC from time to time in its Regulations/Codes and also the provisions of the Electricity Act, 2003, and any modification or re-enactment thereof, for the time being in force or that may be enforced from time to time and to the Rules and Regulations framed there under for time being in force or that may be enforced from time to time in so far as the same respectively may be applicable. A copy of the Regulations on "Electricity Supply Code, 2013" has been supplied by the ............ Discom to the Consumer and the Consumer hereby acknowledges the receipt thereof.
(b)Nothing contained in this Agreement or any amendment thereon shall restrict any rights, obligations and discretion's which the ............ Discom or the Consumer has derived under the law and also ............ Discom may derive under any legislation relating to supply and consumption of electricity enacted during the period of this Agreement.
