Section 26(5) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(5)Any retail tariff is determined or implemented under this Act,-(a)shall not show undue preference to any consumer of electricity, but may differentiate according to the consumer's load factor power factor, and total consumption of electricity during any specified period or the time at which supply is required or the geographical position of any area, the nature of supply and the purpose for which the supply is required or paying capacity of category of customers and need for cross subsidisation.(b)shall, except in the case of financially weak consumers who are to be provided limited quantum of electricity at reduced tariff for meeting the basic needs, be in a manner that the existing subsidy given to any class or classes of consumers by charging higher tariff from other class or classes of consumers is progressively reduced and within a period of five years from the commencement of this Act the tariff to any class of consumer shall reflect a minimum of seventy five percent of the licensee's average cost of supply of electricity to that class;(c)shall be just and reasonable and be such as to promote efficiency in the supply and consumption of electricity; and(d)shall satisfy all other relevant provisions of the Act, regulations and conditions of licence.
