Section 21 in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
21. Arbitration.
(1)The arbitration of disputes arising between the licensees under the Act may be commenced by the Commission on the application of any of the licensees concerned.(2)The Commission shall issue notice to-the concerned licensees 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 licensees to whom notices have been issued and if satisfied that no reason or cause has been shown against the proposed arbitration, 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.
