Section 28(2) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(2)The licensee shall establish to the satisfaction of the Commission that the purchase of power by the licensee is under a transparent procurement process and is economical and the power purchased is necessary for the licensee to meet its service obligation, and the licensee shall produce all necessary documentary and other evidence to satisfy the Commission of the same.
