Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(1)The Commission shall, from time to time, collect information with respect to,-
(a)the fines or penalties levied on licensees under this Act;
(b)the levels of performance achieved by such licensees in connection with the transmission and provision of electricity supply services; and
(c)the levels of performance achieved by such licensees in connection with the promotion of the efficient use of electricity by consumers.