Section 29 in Madhya Pradesh Electricity Supply Code, 2013
29. Where more than one method of charging of the electricity consumed exist in the tariffs applicable to the class of service, the consumer shall exercise his option for one of them at the time of commencement of this Agreement as defined in clause 2 (a) hereof. After the commencement of the Agreement no further option in the selection of alternative tariffs will be allowed except twice during the period the Agreement remain in force. Any automatic change in category that may be forced by such changes in tariff shall not be treated as option exercised by the consumer.
