Section 20(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(3)Subject to restrictions, exceptions and conditions, if any, the Commission may specify the Sections 12 to 19 of the Indian Electricity Act, 1910 (No. 9 of 1910), which relate to the carrying out of works, shall have effect in relation to a person authorised by a licence under this Act to transmit or supply electricity, as if the person is a licensee in that Act.
