Section 46 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
46. Commencement of arbitration process.
(1)The arbitration of disputes arising between licensees under the Act or in respect of the matters specified in sub-section (1) of section 40 of the Act may be commenced by the Commission either on the application of any of the licensees or persons concerned under sub-section (1) of section 40 of the Act.(2)The Commission shall issue notice to the concerned parties and in matters specified in sub-section (1) of section 40 of the Act to such other person as the Commission considers appropriate to show cause as to why the disputes between the licensees or the matters as specified in the notice should not be adjudicated and settled through arbitration.
