Section 27(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)The applications for licence shall be made in accordance with the provision of the Act and these regulations and in the applicable form contained in FORM CB-14-, 15 and 16 (in Annexure XII to XIV) to these regulations and shall be supported by affidavit of the authorised person.
