Section 72(i) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(i)The Commission may from time to time issue standard forms of licenses in accordance with which applicants shall prepare draft licenses. These standard forms may be used for the purposes of these Regulations with such variations as the circumstances of each case require. Draft licenses shall contain such particulars as may be specified by the commission from time to time.
