Section 44(1) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
(1)Application by the licensee or local authority concerned for alteration or an amendment to the terms and conditions of the licence granted, in terms of section 24 of the Act, shall be made in such form as may be directed for the purpose by the commission. The application shall be supported by affidavit as provided in Chapter II of the Regulations.
