Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007

(2)The particulars to be given in the proforma under clause (1) above shall be as under:-
(a)A short title descriptive of the proposed utility together with the address and description of the applicant, and if the applicant is a company, the names of all the Directors of the company;
(b)Type of licence granted;
(c)Location of the proposed area of operation;
(d)A description of the proposed area of operation; and
(e)The general conditions, the deviation therefrom and also the specific conditions, if any, which the Commission has laid down in the licence with justification for any deviation granted from general conditions;