Section 32 in The M.P. Vidyut Sudhar Adhiniyam, 2000
32. General Control of Commission.
(1)The licensees, generating companies and all others shall comply with the provisions of the regulations framed by the Commission from time to time governing the terms and conditions for the operation and maintenance of the power system and electric supply lines.(2)After the Act comes into force all assets, properties, interests in property and other facilities forming part of or used in connection with the electricity industry in the State, established in the State whether before or after the commencement of the Act, shall be subject to the regulations to be framed by the Commission to achieve the objects anti purposes of the Act and in particular the need to have the continued operation and maintenance of the power system and electric supply lines.
