Section 31 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
31.
(1)In accordance with section 62 of the Act, the Commission shall determine the tariff for-(i)Supply of electricity by a generating company to a distribution licensee;(ii)Transmission of electricity;(iii)Wheeling of electricity;(iv)Retail sale of electricity.(2)Regulations for Tariff are provided in Madhya Pradesh Electricity Regulatory Commission (Details to be furnished by Generating Companies and Licensees for Determination of Tariff) Regulations, 2004' as amended time to time.(3)The application for determination of tariff shall be required to be moved by the concerned generating / transmission or distribution company by 15th of November each year along with such information and fee as specified.
