Section 42 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
42. Preparation and submission of accounts.
(1)Every licensee shall cause the accounts of his utility to be made up to the 31st day of March each year.(2)Such licensee shall prepare and render an annual statement of his accounts in accordance with the directions given by the Commission, within period of six months from the aforesaid date, or such extended period as the Commission may authorize after it is satisfied that the time allowed is insufficient owing to any cause beyond the control of the licensee. The statement shall be rendered in such numbers of copies as the Commission may direct.(3)The accounts shall be made up in such forms as the Commission may direct from time to time. The forms shall be signed by the licensee or the duly authorized agent or manager of the licensee.(4)The Commission may, by special or general order, direct that, in addition to the submission of the annual statements of accounts under sub-regulation (3), the licensee shall submit to the Commission or such other authority as it may designate in this behalf such additional information as it may require for the purpose.
