Section 55 in The M.P. Vidyut Sudhar Adhiniyam, 2000
55. Power to make regulations.
(1)The Commission may, make regulations, by notification, in the Official Gazette, for the proper performance of its functions under this Act.(2)In particular, and without prejudice to the generality of the foregoing provisions and matters specifically provided for in this Act, such regulations may provide for all or any of the following matters, namely :-(a)the administration of the affairs of the Commission including the exercise of its administrative, quasi-judicial and judicial powers, arbitration and procedure, summoning and holding of the meeting of the Commission, the times and places at which such meetings shall be held and the conduct of the business of the Commission;(b)the duties of the Secretary, officers and employees of the Commission;(c)determination of the functions to be assigned to licensees and to persons exempted under Section 16 of this Act and others involved in the generation, purchase, transmission, distribution and supply, the manner in which such functions shall be discharged and the procedure and code to be adopted in regard to power system and electric supply lines, determination of the conditions to be complied with by such persons and other matters related thereto;(d)the procedure for licensing of transmission, sub-transmission, distribution and supply, the conditions for the grant of licences and particulars and documents to be made available by the persons applying for the licence, the standard and general conditions subject to which the licence shall be granted, the exemption from grant of licence, revocation and amendment and effect thereof, of the licence, and all matters related to the above;(e)the duties, powers, rights and obligations of the licensee;(f)the particulars to be furnished, the collection of information, accounts, and books from the persons involved in the generation, transmission, distribution, supply and use of electricity, the form and manner in which the same are to be furnished and enforcing and compelling the production of the same;(g)method and manner of determination of licensee's revenues, tariff fixation, the matters to be considered in such determination and fixation;(h)the power purchase and procurement process to be followed by the licensees;(i)the constitution of the State Advisory Committee;(j)the determination of the codes of conduct and standard of performance of the persons involved in the generation, transmission, sub-transmission, distribution, supply and use of electricity in the State;(k)the amount of fines and charges to be imposed for violation of provisions of this Act including the method and manner of imposition of fines and charges and collection of the same;(l)the amount of fees and charges payable;(m)to prescribe the form and manner in which the accounts of the Commission shall be maintained;(n)to regulate the operation and maintenance of the Power System and electric supply lines;(o)to regulate the properties, assets and interest in the properties used for or in connection with the electricity industry in the State; and(p)any other matter which is required to be prescribed by regulation under the provisions of this Act.
