(1)Any generating company coming into existence after publication of these rules which intends to generate electrical energy in the State of Gujarat shall make an application in Form "A" to the Collector to grant registration within 90 days of the commencement of the generation of electrical energy.(2)Any generating company purchasing or acquiring any generating station or captive generating plant or stand by generating plant for the purpose of generating electrical energy in the State of Gujarat shall make an application in Form "A" to the Collector to grant registration within 90 days of such purchase or acquisition.(3)The existing generating companies shall make such application within 120 days from the date of publication of these rules in the Official Gazette.(4)If the application under sub-rule (1), sub-rule (2) or sub-rule (3) is submitted electronically, original documents thereof shall be submitted to the Collector within 10 days of the application so made.
