Section 10 in The Delhi Electricity Reform Act, 2000
10. Compliances and Information Submission.
(1)The Electricity Trader shall duly comply with the provisions of the Act, rules, regulations, Codes and the orders and directives of the Commission, payment of cross subsidy surcharge and Supply Code and furnish the information which the Commission may require from time to time;(2)The Electricity Trader shall maintain accounts for its,intra-state trading business separate and independent of Other Business. The Electricity Trader shall prepare the accounts in accordance with the guidelines issued by the Commission; and till such time these guidelines are issued by the Commission, the accounts shall be maintained in accordance with the provisions of the Companies Act, 1956.
