Section 6(4) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(4)The applicant shall within 7 days after making such application, publish a notice of his application, in two daily newspapers having circulation in each of the five regions in addition to those published from Delhi, including one economic daily newspaper in Form II, with the following particularly namely:(a)Name of the applicant (in bold) at the top clearly bringing out whether the applicant is an individual/sole proprietor, an association or body of individuals a partnership firm registered under the Indian Partnership Act, 1932 (9 of 1932), a private limited company or a public limited company, incorporated under the Companies Act,1956 (1 of 1956) giving full particulars of its registered office address in case of a company incorporated under the Companies Act, 1956 (1 of 1956) and address for correspondence;(b)A statement that the applicant has made an application for grant of licence for Category I or Category II or Category III, as the case may be, r under sub-section (1) of Section 15 of the Act, to the Central Electricity Regulatory Commission;(c)Share capital(Rs.In lakh)(i)Authorised:(ii)Issued:(iii)Subscribed:(iv)Paid up.(d)Shareholding pattern (List of details of shareholders holding 5% or more shares, number of shares held by each of them and percentage of shares of the total paid-up capital) of the applicant;(e)Financial and technical strength of the applicant;(f)Volume of electricity intended to be traded per year;(g)Management profile of the applicant including details of past experience of the applicant or the persons on its management in same or similar activity;(h)Geographical areas within which the applicant will undertake trading in electricity;(i)Net worth, current ratio and liquidity ratio of the applicant as on 31st March of three consecutive years immediately preceding the year of making of the application or for such lesser period as may be applicable and on the date of the special balance sheet accompanying the application;(j)A statement whether the applicant or any of his associates, or partners, or promoters, or Directors has been "declared insolvent, and if so, the details thereof and whether or not they have not discharged;(k)Details of cases resulting in conviction of an offence involving moral turpitude, fraud or economic offence of the applicant, or any of his associates, or partners, or promoters, or Directors during the year of making the application or three years immediately preceding that year and the date of release of the above person from imprisonment, if any, consequent to such conviction;(I)A statement whether the applicant or any of his associates, or partners, or promoters, or Directors was ever refused licence and if so, the particulars of the application, date of making the application, date of order refusing licence and reasons for such refusal;(m)A statement whether the applicant is in possession of a licence for transmission of electricity and if so, the details thereof;(n)A statement whether an order cancelling the licence of the applicant or any of his associates, or partners or promoters; or Directors has been made by the Commission and if so the details thereof;(o)A statement whether the applicant or any of his associates; or partners, or promoters, or Directors has been found guilty of noncompliance of any of the provisions of the Act or the rules or the regulations made thereunder or an order made by the Appropriate Commission, and if so the details thereof;(p)A statement to the effect that the application and other documents filed before the Commission, are available with the applicant for inspection by any person;(q)Name and address and other relevant details of the person under the control of the applicant with whom the application and other documents can be inspected by any person;(r)Address of the website where the complete application along with annexures, enclosures, has been posted;(s)A statement that objections or suggestions, if any, be filed before the Secretary Central Electricity Regulatory Commission (Give here address where the office of tire Commission is situate), New Delhi with a copy of the objections or suggestions to the applicant, within 30 days of publication of the notice;
