Section 11 in The Delhi Electricity Reform Act, 2000
11. Prohibitions.
(1)The Electricity Trader shall not engage in the business of transmission of electricity.(2)The Electricity Trader shall not, without prior approval of the Commission:(a)acquire by purchase or takeover or otherwise, the utility of any other Licensee, or(b)merge his utility with the utility of any other Licensee, or(c)assign or transfer his licence to any person, by sale, lease, exchange or otherwise, or(d)engage in any other business including distribution or generation of electricity;Provided that the clause (d), shall not be applicable to Distribution Licensees and Generating Companies already engaged in the business of trading.(3)Wherever prior approval of the Commission is required, the Electricity trader shall file an appropriate application before the Commission, in accordance with the Delhi Electricity Regulatory Commission (Conduct of Business) Regulations, 2001.
