Section 30 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
30. Contents and Form of draft licence.
(1)The draft licence shall contain the following particulars:(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 applied for;(c)Locations of the proposed service area(d)A description of the proposed area; and(e)Such other particulars as the Commission may specify.(2)Form of draft licence. - The Commission may, from time to time, prescribe the form of licences to be issued and the licences may, with such variation as the circumstances of each case require, be used for the purposes of these Regulations.
