Section 54 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
54.
These regulations shall apply with the provisions of Sections 22 and 29 of the Act :-(i)In determination of the tariff for wholesale, bulk, grid or retail supply of electricity and inter State transmission of electricity.(ii)In regulating power purchase and procurement by the transmission utilities and distribution utilities.(iii)In determination of the price at which power shall be purchased from Generating Companies, Generating Stations or other sources. This will be governed under the provision of Section 22 of the Act as per terms and conditions for fixation of tariff contemplated in Section 29 of the Act.
