Section 73 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
73.
Application for transmission license or supply license shall be made in accordance with the provision of the Indian Electricity Act, 1910, the Act and these Regulations. Every application for a license shall be signed by or on behalf of the applicant and addressed to the Secretary. Application shall be accompanied by the following signed documents :(a)printed copies, six in number or as the Commission may direct, of the draft license, with the name and address of the applicant and of his agent (if any) printed on the face of the draft;(b)six copies of the scaled map, as provided in Rule 11 of the Indian Electricity Rules, 1956 or as the Commission may direct, of the proposed area of transmission or supply and, in the case of supply, of the streets or roads to which the supply of energy is to made, which shall be so marked or coloured as to define any portion of such area and streets or roads which are under the administrative control of any local authority;(c)a list of any local authorities vested with the administration of any portion of the area of supply;(d)an approximate statement describing lands which the applicant proposes to acquire for the purpose of the license and the means of such acquisition;(e)an approximate statement of the capital proposed to be expended in connection with the undertaking and such other particulars as the Commission may require;(f)a copy each of the memorandum and articles of association, annual accounts for the last three years or other similar documents as may be required;(g)a receipt for such processing fee, as the Commission may require; and(h)where the application is supported with consent of the Board/ Utility, the Commission may enquire into the facts and circumstances in which such consent was granted.
