Section 6 in The Delhi Electricity Reform Act, 2000
6. Procedure for grant of licence for intra-state trading.
(1)Procedure for grant of license as laid down by the Act, shall be applicable for grant of intra-state trading licenses and all proceedings under these regulations, to be conducted by the Commission, shall be governed by its Delhi Electricity Regulatory Commission (Conduct of Business) Regulations, 2001.(2)The application for grant of licence for intra-state trading shall be made to the Commission in the manner specified under these regulations, in the Form 1 appended to these regulations, (verified by an affidavit), and shall be accompanied by such fee as may be prescribed by the State Government:Provided that till such time the fee is prescribed by the State Government the application for grant of licence for intra-state trading shall be accompanied by a fee of Rupees one Lakh only payable through Bank Draft/Pay Order drawn in favour of Secretary, Delhi Electricity Regulatory Commission, New Delhi, and the fee so paid shall be subject to adjustment as and when the fee is prescribed by the State Government.(3)The applicant, who has made the application for grant of license shall, within 7 days after making such application, publish a notice of his application, with such particulars and in such manner, as may be decided by the Commission.
