Section 83 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
83. Approval of draft license and notification of the grant.
- After enquiry, if any, and the hearing, the Commission may decide to grant or refuse the license. If it decides to grant the license it may do so by approving the draft license with such modifications, changes or additions and subject to such other terms and conditions as the Commission may direct.
