Section 29 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
29. Terms and Conditions of Exemptions.
(1)The terms and conditions of the grant of exemption by the Commission may include the following:-(a)An exemption granted shall be published by the applicant, in such manner, as the Commission considers appropriate for bringing it to attention of the public.(b)If so required by the Commission, the person exempted shall be required to submit to the Commission within such time as the Commission may specify, a complaint handling procedure for redressal of consumers' grievances and shall implement the same with such modifications as the Commission may direct.(c)The Commission, while granting the exemption, shall be entitled to impose any other conditions as the Commission considers appropriate, including the terms for revocation or modification of the exemption.(2)Unless the Commission otherwise directs by general or special order, the persons exempted, whether by general exemption or a specific exemption granted by the Commission shall:-(a)furnish to the Commission such information required for the purposes of the discharge of the functions of the Commission as the Commission may direct from time to time.(b)comply with the provisions of the Act and the Regulations of the. Commission, technical codes such as Grid Code, Distribution and Electricity Supply Code, Standards of performance and Overall Standards of Performance or any other codes, guidelines or directions issued by the Commission.
