Section 7 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Grant of Certificate to Prospective Consumers) Rules, 1991
7. Maintenance of Register.
- The Collector shall maintain a register in Form-IV wherein shall be entered the full details of the Certificate issued under these rules together with terms, conditions or restrictions subject to which certificate is granted and it shall contain full address of the applicant. The certificate holder shall inform the Collector in case of any change in his address.Form-I[See Rule 3]Form of Application for A Certificate under Rule 3 of Section 30 Of the Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran (Grant of Certificate to Prospective Consumers) Rules, 1991To,The CollectorDistrict..........I/we request that a certificate be granted to me/us under the Madhya Pradesh Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 in order to enable me/us to get electrical connections/water supply connection in my/our building, particulars of which are given below :-(i)Name of the applicant(ii)Present address.(iii)Permanent address.(iv)Is/are the applicant/applicants a private individual private company/ Public company/firm or association.(v)In case applicant is-(a)an individual, his nationality ;(b)a private company, the nationality of all members of the company alongwith place of registration :(c)a public company the nationality of directors of the percentage of share capital held by the Indian nationals alongwith place of incorporation :................(d)a firm or association, the nationality of all the partners of the firm or of the association ;(e)a society, full particular thereof ;(vi)profession or nature of business of applicant is...........(vii)description and address of the house where the electrical connection is required;(viii)nature of joint interest, if any.I/We do hereby declare that the particulars furnished above are correct and I/We am/are ready to furnish any other details as may be required by you.Yours faithfullySignature.............Place.............Dated.............Name and address of the Applicant..........Form-II[See Rule 3]Affidavit to be Filed Alongwith the Application to the Collector for Obtaining CertificateI, .........S/o...........aged.......years.......resident of..........do hereby solemnly affirm on oath as under:-
