Section 29(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(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.
