Section 88(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(2)Such licensee shall prepare and render an annual statement of his duly audited account within a period of six months from the aforesaid date, or such extended period as the Commission may authorise, after it is satisfied that the time allowed is insufficient owning to any cause beyond the control of the licensee and the statement shall be rendered in such number of copies and in such forms duly signed, as the Commission may direct.
