Section 29(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(2)Unless the Commission otherwise directs by general or special order, the persons exempted, whether by general exemption or a specific exemption granted by the Commission shall:-(a)furnish to the Commission such information required for the purposes of the discharge of the functions of the Commission as the Commission may direct from time to time.(b)comply with the provisions of the Act and the Regulations of the. Commission, technical codes such as Grid Code, Distribution and Electricity Supply Code, Standards of performance and Overall Standards of Performance or any other codes, guidelines or directions issued by the Commission.
