Section 23 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
23. Arbitration.
(1)The arbitration of disputes of which the Act has provided to be settled through arbitration's shall be made by the Commission(2)The Commission may issue notice to the concerned persons to show cause as to why the disputes between the licensees should not be adjudicated and settled through arbitration.(3)The Commission may, after hearing the parties to whom notices have been issued and if satisfied that no reason or cause has been shown against the arbitration claimed, pass an order directing that the disputes or the matter be referred for adjudication and settlement through arbitration either by the Commission or by a person or persons to be nominated by the Commission in accordance with Regulations 24.
