Section 40 in The M.P. Vidyut Sudhar Adhiniyam, 2000
40. Appeals from decisions of Electrical Inspectors.
- Notwithstanding anything to the contrary in the Indian Electricity Act, 1910 (No. 9 of 1910) or the Electricity (Supply) Act (No. 54 of 1948) or any rule made thereunder, an appeal shall lie from the decision of an Electrical Inspector other than an Inspector of the Central Government or the Central Electricity Authority to the Commission.
