Section 21(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(3)The provisions of Section 44 of the Electricity (Supply) Act. 1948 (No. 54 of 1948) shall apply in the State after the coming into force of this Act with the following amendments :-(a)that the consents required in the said section shall be taken from the Commission, instead of such consents to be obtained from the Board as provided under that section;(b)notwithstanding anything contained in clauses (a), (b) and (c) of the proviso to sub-section (1) of the said Section 44, the Commission shall have the right to refuse the consent if in the opinion of the Commission, that the Grant of consent will adversely affect the operation of the power system or the development of the electricity industry in the State in an efficient manner or otherwise the public interest; and(c)the provisions of sub-section (3) of said Section 44 will have no application in the State.
