Section 9 in The M.P. Vidyut Sudhar Adhiniyam, 2000
9. Functions of Commission.
- Subject to the provisions of this Act, the Commission shall discharge, amongst others, the following functions, namely,-(a)to regulate the purchase, distribution, supply and utilization of electricity, the quality of service, the tariff and charges payable considering the interest of the consumer and the Electricity Industry both;(b)to promote efficiency, economy and safety in the use of the electricity in the State including in regard to quality, continuity and reliability of service and that all reasonable demand for electricity are met;(c)to determine the tariff for electricity wholesale, bulk, grid or retail in accordance with the provisions of this Act;(d)to determine the tariff payable for use of the intra-state transmission facilities in accordance with the provisions of this Act;(e)to grant, revoke and amend licenses in accordance with the provisions of this Act, to determine the conditions to be included in the licenses, to grant exemption from licence requirement and determine the conditions to be complied by the exempted persons;(f)to regulate the working of the licensees and to promote the working in an efficient, economical and equitable manner;(g)to require licensees and others to formulate perspective plans a.id schemes in coordination with others for the promotion of generation, transmission, sub-transmission, distribution supply and use of electricity;(h)to collect and record information concerning the generation, transmission, sub-transmission, distribution, supply and utilisation of electricity and to require the licensees and other to collect such information and data and forecast on the demand for and use of electricity;(i)to regulate the operation of the power system in the State and the assets, properties and interest in properties concerning or related to the electricity industry in the State;(j)to set and enforce standards for the electricity industry in the State including standards relating to safety, quality, continuity and reliability of service and the development of codes and supply codes including grid code, distribution code;(k)to promote competitiveness in the electricity industry in the State;(l)to promote efficient utilisation and conservation of electricity through appropriate demand side management, reduction of wastes and losses in the utilisation of electricity;(m)to aid and advise the State Government, as the Commission may deem appropriate, on matters concerning generation, transmission, sub-transmission, distribution, supply and utilisation of electricity in the State;(n)to refer, if the Commission deems appropriate matters to other agencies and bodies dealing with consumer disputes, restrictive and unfair trade practices and management and administration of the affairs of the licensees;(o)to adjudicate upon the disputes and differences between the licensees and to refer matters to arbitration, if considered necessary in accordance with the provisions of this Act;(p)to coordinate with environmental regulatory agencies and to evolve policies and procedures for appropriate environmental regulations of the electricity industry in the State;(q)to lay down a uniform system of accounts among the licensees; and(r)to undertake all incidental or ancillary activities that the Commission may consider appropriate for the effective discharge of any of the above functions.
