Section 88 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
88. Preparation and submission of accounts.
(1)Every licensee, unless expressly exempted, shall cause the accounts of his undertaking be prepared upto the thirty-first day of March each year.(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.(3)The Commission may by a special or general order direct that, in addition to the submission of the annual statement of accounts in the forms provided for in the above sub-clause, the licensee shall submits to the Secretary, such additional information as may be required.
