Section 5 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
5. Power to exempt.
- Where the State Government is of opinion that-(i)in order to encourage the establishment of any particular industry or class of industries in the State; or(ii)having regard to the particular circumstances of any industry or class of industries; or(iii)in order to extend facilities to such persons or class of persons and for such purposes as the State Government may, by notification specify;it is necessary or expedient to do so in public interest, it may by notification and subject to such conditions, if any, as it may specify in the notification,-(a)exempt from payment of duty in whole or in part to-(i)any Distribution Licensee or franchisee in respect of electricity sold or supplied to such industry for the purposes thereof;(ii)any Captive Generating Plant in respect of the electricity consumed y such industry owning the Captive Generating Plant;(iii)any Distribution Licensee or franchisee in respect of electricity sold or supplied for consumption by persons or class of persons and for purposes specified in the notification;(iv)any open access consumer obtaining and consuming electricity from outside the State of Madhya Pradesh.(b)cancel any such notification.
