Section 5 in The Maharashtra Electricity Regulatory Commission (General Conditions of Distribution Licence) Regulations, 2006
5. Procedure for Grant of Licence.
- 5.1 Application for Grant of Licence.5.1.1An application for grant of licence shall be made in the form and shall be accompanied by documents and information as may be stipulated by the Commission from time to time and which shall be available from the office of the Commission and/or on its internet website.5.1.2While making an application under Regulation 5.1.1, the applicant shall pay such fee alongwith the application as may be prescribed under sub-section (1) of Section 15 of the Act.5.1.3The application under Regulation 5.1.1 shall be signed by the applicant and addressed to the Secretary and shall be submitted in the same manner for filing of petitions and as set out in the Conduct of Business Regulations of the Commission as in force from time to time.5.2Scrutiny of Application. - 5.2.1 The Commission or the Secretary or any Officer designated for the purpose by the Commission may, upon scrutiny of the application, and, as far as practicable, within a period of thirty (30) working days from the date of receipt of application, require the applicant to furnish such additional information or particulars or documents as considered necessary for the purpose of considering the application.5.2.2On being satisfied that the application is complete and accompanied with all requisite information, particulars and documents and is in compliance with all requirements, the Commission or the Secretary or the Officer designated for the purpose by the Commission, shall intimate the applicant, to initiate the process of publishing a notice of the application for grant of licence in accordance with the procedure under the Act and these Regulations.5.3Notice of Application for Grant of Licence. - 5.3.1 An applicant shall publish a notice of his application for grant of licence within seven (7) days from the date of intimation as provided in Regulation 5.2.2 in not less than two (2) daily English language newspapers and two (2) daily Marathi language newspapers which are widely circulated in the proposed area of supply.5.3.2A notice of application referred to in Regulation 5.3.1 shall contain the following particulars:(a)The applicant's name, and address of registered office and/or principal place of business;(b)Nature of licence applied for and other salient features of the application;(c)Legal status of the applicant, shareholding pattern (in case of a company), management profile, summary of activities and past experience in similar activities;(d)The proposed area of supply and the number of consumers proposed to be served;(e)Contact details of the person(s) from whom a photocopy of the application for license and documents mentioned therein may be obtained for inspection or purchased (in person or by post) at charges not exceeding photocopying charges. Where the applicant has an internet website, particulars thereof from where the application for license and other documents mentioned therein may be downloaded free of cost, is also to be provided;(f)In respect of a licence for cases falling under the sixth proviso to section 14 of the Act, the applicant shall submit a statement alongwith necessary particulars which corroborate that the applicant has complied with the requirements as may be prescribed by the Central Government under the said provision of the Act; and(g)A notice of application referred to in Regulation 5.3.1 shall contain a statement that any person having any objection with reference to the application for license may submit such objections to the Commission by a written intimation (six copies) addressed to the Secretary within thirty (30) days from the date of publication as aforesaid.Provided that the Commission may, as far as practicable, within a period of ten (10) working days from the receipt of application for license, require such additional particulars to be included in the notice, as it may deem appropriate.Provided that nothing in Regulations 5.1 to 5.3 shall apply to deemed licensees.5.4Inspection of License and Supply of Copies thereof. - 5.4.1 A person who has been granted a distribution licence shall, within thirty (30) days of the grant of such licence, make available copies of such licence, together with a map or maps delineating the area of supply for public inspection, subject to payment of a cost, which shall not be more than the cost of photocopying and sale (printed copies), at reasonable prices, during working hours at his principal office located within the area of supply.Provided that an applicant making request for information shall not be required to give any reason for requesting the information or any other personal details except those that may be necessary for contacting him.
