(1)On receipt of an application made under rule 4, the Collector may make such inquiry as he deems necessary and call for such further information as he thinks fit and if he is satisfied that the application is complete in all respect, he shall grant the application and issue the certificate of registration in Form "B".(2)Any generating company which has been granted the certificate of registration under sub-rule (1) for the installed capacity as shown in the certificate of registration shall make an application to the Collector within a period of 30 days whenever there is a change in the installed capacity.(3)Any generating company to whom the certificate of registration has been granted for the generating station or captive generating plant or stand by generating plant, sells or disposes of or discards the same, shall make an application to the Collector within 60 days, along with the original certificate of registration and necessary documents including a certificate from an engineer, specifying the date of sale or disposal or discarding of the plant. The Collector may deregister the generating company if he is so satisfied.
