Section 18(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)The Commission may inquire into the conduct or functioning of any licensee in carrying out the obligations under this Act or the regulations framed thereunder or the terms and conditions of the licence,-(a)upon receiving a complaint from any consumer or consumer association or any trade association; or(b)upon a reference made to it by the State Government or by the Central Commission or the Central Government or the Central Electricity Authority or any other Authority; or(c)upon receiving a complaint from any company or person involved in the generation, transmission, sub-transmission, distribution or supply of electricity; or(d)upon its own knowledge or information derived from any source.
