Section 21(4) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(4)A holder of a supply licence may, unless expressly prohibited by the terms of its licence or by a general or special order passed by the Commission, enter into arrangements for the purchase of electricity from,-(a)the holder of a supply licence which permits the holder of such licence to supply electricity to other licensees for distribution by them; and(b)any generating company or other supplier of electricity in accordance with the regulations prescribed by the Commission governing the power purchase procurement process.
