Section 37 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
37. Deposit of maps and proforma.
(1)When a licence has been granted, three sets of maps and proforma containing the particulars specified in clause (2) below shall be signed and dated to correspond with the date of the notification of the grant of the licence by such officer as the Commission may designate in this behalf.(2)The particulars to be given in the proforma under Clause (1) above shall be as under :(a)A short title descriptive of the proposed utility together with the address and description of the applicant, and if the applicant is a company, the names of all the Directors of the company;(b)Type of licence granted;(c)Location of the proposed area of operation;(d)A description of the proposed area of operation; and(e)The general conditions, the deviation therefrom and also the specific conditions, if any, which the Commission has laid down in the licence with justification for any deviation granted from general conditions; and(3)Two sets of such maps and proforma shall be retained as the deposited maps and proforma by the said officer and the other one set shall be given to the licensee after due attestation by the Secretary or an officer authorized by the Secretary in this behalf.(4)The Licensee shall, whenever required by Commission, furnish the maps and proforma in an electronic form.
