Section 26(6) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(6)Every licensee shall provide to the Commission, at such time and in such manner, as may be prescribed by the Commission, full details of its calculations for the ensuing financial year of the expected aggregate revenue from charges, which it believes to have been permitted to recover under the tariff and such further information, as the Commission may reasonably require to assess such calculations.
