Section 99 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
99. Amendment of licenses.
- Application by the licensee of otherwise for alterations or amendments in the terms and conditions of the license granted, under Section 22(2) of the Act and Section 4-A of the Indian Electricity Act, 1910, shall be made in such form as may be prescribed by the Commission. The application shall be supported by affidavit as provided in Chapter II of the Regulations.
