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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009

(3)Capital adequacy and liquidity Requirements. - (a) Considering the volume of inter State trading proposed to be undertaken, the net worth of the applicant for three years immediately preceding the year in which the application is made or such lesser period during which the applicant may have been incorporated, registered or formed and on the date of special balance sheet accompanying the application, shall not be less than the amounts specified hereunder.
Sr.No. Category of the Trading Licence Volume of Electricity proposed to be traded inthe year Net Worth (Rs.in crore)
1. Category I No limit 50.00
2. Category II Not more than 500 Million units 25.00
3. Category III Not more than 100 Million units 5.00
(b)The applicant shall have minimum current ratio of 1:1 and liquidity ratio (If 1:1 consistently for three years immediately preceding the year in which the application is made or such lesser period as may be applicable, and on the date of special balance "sheet accompanying the application.