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State of Madhya Pradesh - Section

Section 5 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Grant of Certificate to Prospective Consumers) Rules, 1991

5. Grant of Certificate.

- If the Collector after enquiry if any, under Rule 4, is satisfied that in the public interest there is no objection to provide electrical connection to the said building he shall, for reasons to be recorded in writing, grant the certificate to that effect in Form III subject to such terms, conditions or restrictions as may be specified in such certificate.