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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in The Delhi Electricity Reform Act, 2000

(2)Capital adequacy requirement and creditworthiness.-Considering the volume of intra-state trading proposed to be undertaken, the net worth of the electricity trader at the time of application shall not be less than the amounts specified hereunder
S.No. Category of the Trading Licence Volume of Electricity proposed to be traded (in Kilo-WattHours) per year Networth (Rupees in lakhs)
1. A Up to ten million Fifteen
2. B Ten to twenty million Thirty
3. C Twenty to fifty million Seventy five
4. D Fifty to seventy million One hundred
5. E Seventy to one hundred million One hundred fifty
6. F One hundred to two hundred million Two hundred
Provided that in case where the Trading volume reaches beyond two hundred million Kilo-Watt Hours per year, the capital adequacy and the credit worthiness for such trader shall be decided by the Commission, by general or special Order, as and when required.