Section 27(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(5)Every application for a licence shall be signed by or on behalf of the applicant and addressed to such officer as the Commission may designate in this behalf and it shall be accompanied by -(a)ten copies or such number of copies as the Commission may direct of the proforma containing the specific terms and conditions which the applicant desires to be included in the licence and the statement stating the exclusion desired of the general conditions specified by the Commission and justification thereof, with the name and address of the applicant and of his agent (if any) printed on the cover page of the proforma;(b)ten copies or such number of copies as the Commission may direct each signed by the applicant, of maps of the proposed area of transmission or distribution on such scale as may be laid down by the Commission;(c)a statement describing any lands or assets, which the applicant proposes to acquire for the purpose of the licence and the means of such acquisition;(d)a copy of the business plan, with an approximate statements of the capital proposed to be expended in connection with the utility, the means of financing of such capital expenditure, the resultant efficiency improvements and such other particulars as the Commission may require;(e)a copy of Memorandum and Articles of Association in the case of a company or the incorporation or registration documents in the case of other legal entities;(f)annual accounts or other similar documents as maybe required; and(g)a receipt in acknowledgement of payment of the fee specified in that regard.
