Section 119(1) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)Subject to such conditions and limitations as may be directed by the Commission, the cost of and incidental to all proceedings shall be awarded at the discretion of the Commission and it shall have full power to determine by whom or out of which funds and to what extent, such costs are to be paid and give all necessary directions for the aforesaid purpose.
