Section 71 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
71. Application of license.
- The Commission may on the application submitted by interested party for the grant of supply license/transmission license or if Commission considers appropriate by advertising in newspaper or otherwise notifying in such other manner as the Commission may decide, invite application for the grant of such license under the Act. Provided that the Commission shall consult Board / Utility before grant of supply license, whereas, for the transmission license the applicant shall obtain approval of the Board/Utility, since the application for the grant of transmission license is required to be considered only when the approval of the Board/Utility is obtained. The Board/Utility shall decide the matter for approval of such application within three months.
