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Union of India - Section
Section 24 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
24. List of documents enclosed.
Name of the document| 1. | The person above-named, a company incorporatedunder the Companies, Act, 1956/a partnership firm or soleproprietorship firm/an individual/an association or body ofindividual/an artificial juridical person (strike out whicheveris not applicable) (the applicant) has made an application undersub-sec. (1) of Sec.15 of the Electricity Act, 2003 for grant ofCategory.....licence for inter State trading in electricityin......(indicate the geographical area within which theapplicant proposes to undertake trading) before the CentralElectricity Regulatory Commission New Delhi. The necessarydetails in respect of the applicant are give/I hereunder. | ||||
| (i) | Authorised, issued, subscribed and paid upcapital. | ||||
| (ii) | Shareholding pattern (indicate the details ofthe shareholders holding] 5% or more shares). | ||||
| Name of the shareholder | Citizenship | Residential Status | No. of shares | Percentage of share of the total paid up capital | |
| (iii) | Financial and technical strength | ||||
| (iv) | Management profile of the applicant includingdetails of past experience of the applicant and/or the persons onthe management of the applicant in generation, transmission,distribution and trading of electricity or similar activity. | ||||
| (v) | Volume of electricity intended to be tradedduring the first year after grant of licence and future plans ofthe applicant to expand volume of trading. | ||||
| (vi) | Geographical areas within which the applicantwill undertake trading] in electricity. | ||||
| (vii) | Net worth as on 31st March f the consecutiveyears immediately preceding the year of application or for suchlesser period as may be applicable and on the date of the specialbalance sheet accompanying the application; | ||||
| (viii) | Year-wise current ratio and liquidity ratio ofthe applicant for three years preceding the year in which theapplication is made or for such lesser period as may beapplicable and on the date of the special balance sheetaccompanying the application; | ||||
| (ix) | (a) A statement whether the applicant isauthorized to undertake trading in electricity under theMemorandum of Association or any other document. | ||||
| (b) | If, so reproduce the specific provision ofMemorandum of Association or any other document so authorizingtrading in electricity. | ||||
| (x) | Details of cases, if any, where the applicant orany of his associates, or partners, or promoters, or Directorshas been declared insolvent and has not been discharged. | ||||
| (xi) | Details of the cases, if any, in which theapplicant or any of his associates or partners or promoters orDirectors has been convicted of an offence involving moralturpitude, fraud or any economic offence during the previousthree years preceding the year of making the application and theyear of making of applicant and the date of release of the aboveperson from imprisonment, if any, consequent to such conviction. | ||||
| Name of the Person | Relationship with the applicant | Nature of offence | Date of conviction | ||
| (xii) | Whether the applicant or any of his associates,or partners, or promoters, or Directors was ever refused licence,and if so, the detailed particulars of the application, date ofmaking application, date of order refusing licence and reasonsfor such refusal. | ||||
| (xiii) | whether the applicant has been granted a licencefor transmission of electricity; | ||||
| (xiv) | Whether an order cancelling the licence of theapplicant or any of his associates, or partners, or promoters, orDirectors has been passed by the Commission. | ||||
| (xv) | Whether the applicant or any of his associates,or partners, or promoters, or Directors was ever found guilty inany proceedings for contravention noncompliance of any of theprovisions of the Act or the rules or the regulations madethereunder or an order made by the Appropriate Commission, duringthe year of making the application or five years immediatelypreceding that year? | ||||
| 2. | The application made and other documents filedbefore the Commission are available for inspection by any personwith........(Give here name, designation, address andtelephone number of the person with whom the application can beinspected). | ||||
| 3. | The application made and other documents filedbefore the Commission have been posted on.....(Give address ofthe website on which the application is posted). | ||||
| 4. | Objections or suggestions, if any, on theapplication made before the Commission may be sent to theSecretary, Central Electricity RegulatoryCommission...........(Give the address where office of theCommission is situated) within 30 days of publication of thisnotice, with a copy to the applicant. | ||||
| 5. | No objections or suggestions shall be consideredby the Commission if received after expiry of 30 days ofpublication of this notice. |