Section 20 in The M.P. Vidyut Sudhar Adhiniyam, 2000
20. General duties and powers of Licensees and Generating Companies.
(1)It shall be the duty of the holder of a licence to develop and maintain an efficient, coordinated and economical system of electricity transmission, sub-transmission, distribution or supply in the area of transmission or area of supply or bulk supply of electricity, as the case may be, for which the licence has been granted.(2)Each licensee and each generating companies shall comply with the provisions of the regulations framed from time to time governing the operation and maintenance of power system and electric supply lines.(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.
