Section 6 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
6.
The Commission may, on an application made in this behalf , permit any Exchange to introduce such contracts as specified in Part 2 of these Regulations for transacting on the ExchangeProvided that the requirement to seek permission shall not apply to such contracts which are transacted on a Power Exchange on the date of notification of these Regulations with the approval of the Commission.Provided further that an Electricity Trader is not required to obtain any approval under these regulations but shall submit information as specified in Central Electricity Regulatory Commission (Procedure, Terms and Condition of grant of Trading License and other related matters) Regulations, 2009 and comply with the trade reporting requirement as specified in Regulation 59 (iii) hereof.
