Section 26 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
26. Cost of arbitration and proceedings.
(1)The fees and expenses of the arbitration and proceedings before the Commission shall be borne by such parties and in such terms as the Commission may direct.(2)Subject to the provisions of regulations 23 to 26(1) above, the arbitration shall be governed by the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996).
