Section 9 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
9. Submission of Information
- The licensee shall-(a)supply such information, as may be called for by the Commission from time to time;(b)furnish monthly information in Forms IV-A, IV-B and IV-C appended to these regulations, separately in respect of inter-State trading, intra-State trading and trading through power exchange so as to reach the Commission before 10th of the succeeding month.Provided that the information sent to the Commission shall be posted on the website of the licensee or any other website, and such report shall be available on the website for not less than two years.(c)submit to the Commission copies of the Annual Reports including Directors' report, Auditors' report, Balance Sheet and Profit and Loss Account pertaining to inter-State trading segment of the business alongwith all the schedules and notes to the accounts, not later than nine months after the close of the year to which they relate and shall keep them posted in its website or in any authorised website for a period of at least two years thereafter.(d)report of the Commission the following events as soon as possible:(i)when the licensee or any of his associates, or partners, or promoters or Directors has been declared insolvent;(ii)when the licensee, or any of his associates, or partners, or promoters or Directors has been convicted of an offence involving moral turpitude, fraud, or any economic offence.(iii)When the licence of any of the associates, or partners, or promoters, Directors has been cancelled by the Commission.(iv)When the licensee, or any of his associates, or partners, or promoters or Directors has been found guilty for non-compliance of any of the provisions of the Act or the rules or the regulations made thereunder or an order made by the Appropriate Commission.
