Section 16 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
16. Format and Date of commencement of Licence and the conditions of the licence.
(1)The licence shall commence from such date as the Commission may specify as the date of commencement of licence.[Provided that within 30 days or such further period as the Commission may allow after the date of commencement of licence, the license shall pay to the Commission a fee as may be determined by the Commission from time to time in the manner as prescribed in these regulation.] [Added by Notification No. 52-JKSERC of 2016, Dated 7.10.2016 (w.e.f 17.12.2013).](2)The format and conditions of licence applicable to a transmission licensee, including any person who is a deemed transmission licensee, under section 14 of the Act, shall be as specified in Form No.5 in the Annexure 6 to these Regulations.(3)The format and conditions of licence applicable to a distribution licensee, including any person who is a deemed distribution licensee, under section 14 of the Act, shall be as specified in Form No.6 in the Annexure 7 to these Regulations.(4)The format and conditions of licence applicable to any person undertaking trading of electricity shall be as specified in Form No.7 in the Annexure 8 to these Regulations.
