Section 32 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
32.
(1)The Commission may, from time to time, formulate, such codes and standards as the Commission considers appropriate in consultation with the licensees operating in the State and any person likely to be affected by such codes and standards, for the proper and efficient conduct of the electricity sector and operation of the power systems in the State. The Commission may, if it considers appropriate, direct the licensees and generating companies to adopt a code specified by the Commission.(2)The Commission may hold such consultations and proceedings, as the Commission considers appropriate to deliberate on the codes/Regulations formulated by the licensee.(3)The Commission shall be entitled to appoint experts to advise the Commission on the codes/Regulations to be formulated.(4)The Commission may direct such modifications, as it considers appropriate to the codes/Regulations formulated.(5)The licensees shall implement codes/Regulations and performance standards approved by the Commission consistent with the directions and orders made by the Commission from time to time.(6)Without prejudice to the generality of the powers of the Commission in regard to the enforcement of standards of performance in operation of the power system the codes to be formulated and implemented may include-(a)Grid Code;(b)Distribution Code;(c)Electricity Supply Code;(d)Consumer related codes including code of practice on Payment of Bills; Code on disconnection for non-payment, standards and quality of service and fines and penalties for failure, consumer rights, statement and consumer complaint handling procedures;(e)Safety and security codes;(f)Transmission system planning and Security Standards;(g)Distribution system planning and Security Standards;(h)Operating standards; and(i)Codes on utilization of electricity and demand side management.
