Section 80 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
80.
(i)The applicant shall also apply and before regular hearing of application, obtain the 'no objection' required from the concerned local authority and also Central Government, wherever applicable, in terms of Section 3 of the Indian Electricity Act, 1910 before the application is placed for hearing by the Commission for grant of the supply license.(ii)The application for transmission license shall be accompanied by the approval of Board/State Transmission Utility containing norms and other terms and conditions for construction, maintenance and operation of the transmission system under the direction, control and supervision of the Transmission Utility.(iii)Application by the non-licensee for sanction to supply energy to the public shall also accompany the consent of Board/Utility, local authority, Central Government (if applicable) and of the licensee (if the area falls within the area of the supply of another licensee).
