Section 42(3) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(3)Every application for a licence shall be signed by or on behalf of the applicant and a addressed to the Secretary or such other Of Officer as the Commission may designate in this be behalf and shall be accompanied by:(a)six copies, in print, of the draft licence as proposed by the applicant with the name and address of the applicant and of his agent (if any) printed on the outside of the draft;(b)three copies, each signed by the applicant, of maps of the proposed area of transmission or supply and, in the case of supply, of the streets or roads in which the supply of energy is to be made, which shall be so marked or colored as to define any portion of such area and streets or roads which are under the administrative control of any local authority and shall be on a scale as the Commission may from time to time specify;(c)a list of local authorities invested with the administration of any portion of the area of supply;(d)an approximate statement describing lands if any which the applicant proposes to acquire for the purpose of the licence and the means of such acquisition;(e)an approximate statement of the capital proposed to be expended in connection with the utility and such other particulars as the Commission may require;(f)a copy of the Memorandum and Articles of Association, Annual Accounts for the last three years or other similar documents as may be required;(g)a receipt of such processing fee, as the Commission may require.
