Section 42 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
42. Grant of exemption from licence.
(1)An exemption from licence under section 21 of the Act shall be granted consistent with the provisions of the Act and in accordance with the regulations framed by the Commission from time to time.(2)An application for exemption from the requirement to have a licence shall be made in the form prescribed for the purpose by the Commission, and the application shall contain such particulars and shall be accompanied by such documents as the Commission may direct. The application shall be supported by affidavit as provided in Chapter II of the Regulations.(3)Unless otherwise specified in writing by the Commission, each application for exemption shall be accompanied by a receipt for such processing fee as the Commission may require.(4)Unless otherwise specified in writing by the Commission, the procedure for grant of licence in so far it can be applied shall be followed while dealing with an application for exemption from requirement to have a licence. Provided that the applicant for exemption shall apply for and obtain the no objection required from the local authority and the supply licensee as well as the Central Government (if not excluded) in terms of section 21 of the Act before the application is placed for hearing.
