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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)Without prejudice to the generally of the provisions of clause (a), the licensee shall be required to,-
(i)enter into agreements on specified terms with other persons for the use of any electric lines, electrical plant and associated equipment operated by the licensee;
(ii)furnish information and documents which the Commission may requires for its purpose or for the purposes of the Central or State Government or the Central Commission or Central Electricity Authority;
(iii)undertake such functions and obligations of the Board under the Indian Electricity Act, 1910 (Act 9 of 1910) and the Electricity (Supply) Act, 1948 (Act 54 of 1948), as the Commission may specify;
(iv)obtain the approval of the Commission of things that are required under the licence conditions or for deviation from the same;
(v)notify the Commission of any scheme that the licensee is proposing to undertake including the schemes in terms of the provisions of this Act and the applicable provisions of the Electricity (Supply) Act, 1948 (Act 54 of 1948);
(vi)purchase electricity in an economical manner which shall include consideration of the principle of the least cost dispatch of power and under a transparent power purchase procurement process;
(vii)evolve scheme for metering points of supply of electricity for all consumer and for measures for reduction of losses in the transmission and supply of electricity;
(viii)supply in bulk to other licensees or to customers;
(ix)comply with any direction given by the Commission;
(x)act in accordance with the terms of the licence; and
(xi)comply with the requirements of this Act, the regulations, the Indian Electricity Act, 1910 (No. 9 of 1910) and the Electricity (Supply) Act, 1948 (No. 54 of 1948) or rules framed thereunder in so far they are applicable.