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State of Madhya Pradesh - Section

Section 52 in The M.P. Vidyut Sudhar Adhiniyam, 2000

52. No part of the fines or penalties imposed to be passed on.

- The licensee, generating companies and others on whom the fines, charges or penalties are imposed under this Act shall not, directly or indirectly, pass the same to the consumers in the form of tariff or charges payable.