Section 9(1) in Madhya Pradesh Electricity Regulatory Commission (Demand Side Management) Regulations, 2016
(1)Distribution Licensee shall formulate and submit to the Commission a perspective DSM plan covering period of the control period, within one year of notification of these regulations. The Plan shall include:(a)an overall goal for DSM Plan;(b)description of DSM programmes to form a part of DSM Plan;(c)implementation process and schedule of each programme in the plan as a whole;(d)plan for Monitoring and Reporting;(e)indicative cost effectiveness assessment of programmes.Provided that the first DSM plan shall be prepared within one year of the date of notification of these Regulations and shall be applicable for the period till the end of ongoing MYT Control Period.
