Section 32(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)After the Act comes into force all assets, properties, interests in property and other facilities forming part of or used in connection with the electricity industry in the State, established in the State whether before or after the commencement of the Act, shall be subject to the regulations to be framed by the Commission to achieve the objects anti purposes of the Act and in particular the need to have the continued operation and maintenance of the power system and electric supply lines.
