Section 16(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)The Commission shall not, under any such regulation, grant any exemption except with the consent,-(i)of the local authority, if any, constituted in the area where electricity is to be supplied;(ii)of the Central Government, in any case where electricity is to be supplied in any area forming part of any cantonment, aerodrome, fortress, arsenal, or camp or any building or place in the occupation of the Central Government for defence purposes;(iii)in any area falling within the area of transmission or supply, of the licensee of such area :Provided further that, except in a case falling under sub-clause (ii) no such consent shall be necessary if the Commission is satisfied that such consent has been unreasonably withheld.
