Section 11(2) in The Delhi Electricity Reform Act, 2000
(2)The Electricity Trader shall not, without prior approval of the Commission:(a)acquire by purchase or takeover or otherwise, the utility of any other Licensee, or(b)merge his utility with the utility of any other Licensee, or(c)assign or transfer his licence to any person, by sale, lease, exchange or otherwise, or(d)engage in any other business including distribution or generation of electricity;Provided that the clause (d), shall not be applicable to Distribution Licensees and Generating Companies already engaged in the business of trading.
