Section 49 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
49.
Upon receiving the application under clause 48 of these Regulations, the Commission shall issue notice to the other parties to the dispute and other persons as the Commission considers appropriate. On appearance, if the parties seek the settlement of their dispute through arbitration, the parties shall be so referred to get their dispute settled through arbitration and would thereafter be governed by the provisions of the Arbitration and Conciliation Act, 1996.
