Section 37 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
37. Cognizance of offence.
- No court shall take cognizance of an offence punishable under the Act except upon a complaint, in writing, made by the Commission or by any other officer duly authorised by the Commission for this purpose.Annexure 1Proforma of Publication of Notice of Application for Grant of Licence for Transmission/ Distribution/trading[See Regulation 9(l)(a)][Name and address of the applicantNotice under Regulation (9) (1) (a) of Tamil Nadu Electricity (Licensing) Regulation] [Substituted for 'NOTICE' by Commission's Notification No. TNERC/LR/12/7 dated 7.2007 w.e.f. 25.7.2007).]Notice is hereby given to all the interested persons that We Messrs ...................(name and address of the Applicant) have applied to the Tamil Nadu Electricity Regulatory Commission (the Commission) for grant of licence to or amendment to the conditions of licence .................. (nature of the licence) in the area......(Specify the area of activity). The application and other documents filed by us can be inspected at our office of..............(address of the Applicant's office) and the copies of the same will be available from us for Rs........... (for a price not exceeding the normal photocopy charges).The complete application is available in our website..........Any person who has objection to or otherwise for grant of licence may forward the objection/representation to the Commission's office situated at ............(address) in...........copies by hand delivery or by registered post and should serve a copy of the objection/representation to us. at the address mentioned above.General Information of Applicant
