Section 14(4) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(4)Notwithstanding anything contained in this Act and during the period of six months from the commencement of this Act, the State Government shall have the power to grant provisional licence for a duration not exceeding twelve months to any person or persons to engage in the state in the business of transmitting or supplying or electricity on such terms and conditions as the State Government, may determine consistent with the provisions of this Act, subject to the following conditions :-(a)each of the provisional licence granted by the State Government shall forthwith be placed before the Commission and shall be deemed to constitute an application for grant of a licence by the Commission under the provisions of this Act; and(b)each provisional licence granted under this section shall cease to be valid from the date the Commission may specify in its order on the application for licence mentioned in clause (a) above.
