Section 15(6) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(6)The provisions contained in the schedule to the Indian Electricity Act, 1910 (No. 9 of 1910) shall be deemed to be incorporated with, and to form part of, every supply licence granted under this Part save in so far as they are expressly varied or exempted by the licence and shall, subject to any such additions, variations or exceptions which the Commission may make having, regard to the purposes of this Act, apply to the undertaking authorised by the licence in relation to its activities in the State :Provided that where a supply licence is granted by the Commission for the supply of electricity to other licensees for distribution by them, then in so far as such license relates to such supply, the provisions of clauses IV, V, VI, VII, VIII and XII of the Schedule shall not be deemed to be incorporated within the supply licence.
