Section 14(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)No person, other than those authorised to do so by licence or by virtue of exemption under this Act or who is authorised or exempted under Indian Electricity Act, 1910 (Act 9 of 1910) or the Electricity (Supply) Act, 1948 (Act 54 of 1948), shall engage in the State in the business of,-(a)transmitting electricity; or(b)supplying electricity including bulk supply, sub-transmission or distribution :Provided that all persons who are authorised or exempted under the Indian Electricity Act, 1910 (Act 9 of 1910) or the Electricity (Supply) Act, 1948 (Act 54 of 1948) shall be deemed to be licensees under this Act on the terms and conditions on which the licence or exemption has already been granted and the provisions of this Act applicable to a licensee shall apply mulatis mutandis to such person.
