Section 34 in The M.P. Vidyut Sudhar Adhiniyam, 2000
34. Electricity Supply; Performance Standards.
(1)The Commission may, after consultation with the licensees, the State Advisory Committee, and with persons or bodies appearing to it to be representative of persons likely to be affected, from time to time :-(a)determine such standards of performance in connection with the provision of electricity supply services and in connection with the promotion of the efficient use of electricity by consumers as, in its opinion, is efficient and ought to be achieved by such licensees :Provided that such standards shall be consistent with the standards set up for the Electricity Industry by authorities constituted by the Central Government and in no case it shall be inferior to such standards;(b)prescribe power system operation codes for the licensees, generating companies and others to comply including but not limited to intra-State grid transmission code, distribution code, supply code and supply regulations;(c)prescribe safety regulations in the use of electricity and for operation of the power system; and(d)arrange for the publication, in such form and in such manner as it considers appropriate, of the standards, codes, regulations and other matters so determined under clauses (a), (b) and (c).(2)The Commission may determine different standards and codes for different licensees.
