Section 9 in The Delhi Electricity Reform Act, 2000
9. Obligation of an Electricity Trader.
-The Licensee shall,(1)comply with the requirements of laws in force and, in particular, the Act, the rules and the regulations, Grid Code and the orders and directions issued by the Commission, from time to time;(2)be subject to the trading margins for the intra-state trading as fixed by the Commission, from time to time;(3)be governed by the technical requirements, capital adequacy requirements and creditworthiness determined by the Commission in these regulations for being an electricity trader and shall upgrade these technical and capital adequacy requirements, including staff, when the volume of trading increases;(4)establish adequate communication facilities like telephone, fax, computer, Internet facilities, before undertaking trading;(5)coordinate with State Load Dispatch Centre and State Transmission Utility with regard to all trading-related activities;(6)render all assistance to any person authorised by the Commission for carrying out his duties relating to the license;(7)carry out the trading bilaterally between the parties by entering into appropriate contracts. Necessary safeguards with regard to supply of electricity through trading, or payment for the electricity traded shall be included in the agreements between the parties. All trading arrangements shall be done through Letters of credit or with any other superior instrument;(8)pay the licence fee in accordance with the time schedule as laid down in these Regulations;(9)not omit or neglect to undertake trading activity for four consecutive quarters;(10)not enter into any agreement leading to abuse of his dominant position or enter into a combination which is likely to cause an adverse effect on competition in electricity industry;(11)maintain up-to-date record of his customers and the transactions undertaken by him with other parties.
