Section 26(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)Notwithstanding anything contained in any other law, the tariff for intra-State Transmission of electricity and the tariff for sub-transmission, distribution and supply of electricity, grid, wholesale, bulk or retail, as the case may be, in the State (hereinafter referred to as the "tariff"), shall be subject to the provisions of this Act and the tariff shall be determined by the Commission in accordance with the provisions of this Act:Provided that the tariffs and charges set by the Board by notifications No. 05-01/GA/192/A/134, No. 05-01/GA/192/B-1, No. 05-01/GA/192/B-2, No. 05-01/GA/192/C-1, No. 05-01/GA/192/C-2, No. 05-01/GA/192/C-3, No. 05-01/GA/192/D-1, No. 05-01/GA/192D-2, No. 05-01 /GA/192/D-3, No. 05-01/GA/192/E and No. 05-01/G A/192/F, all dated 1st March, 1999 shall be valid and enforceable notwithstanding any order or direction made by the Madhya Pradesh Electricity Regulatory Commission constituted under Section 17 of the Central Act.
