Section 24(6) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)The application for licence shall be made in accordance with the provisions of the Act and these Regulations and in the applicable form contained in Appendix 4 to these Regulations and shall be supported by affidavit of the authorized person.Provided that the State Transmission Utility to be notified by the State Government under Section 39 of the Act shall be deemed to have applied for the grant of transmission licence and the transmission licence shall be deemed to have been granted to the State Transmission Utility w.e.f. the date of the said notification.Provided further that the persons who fulfill the conditions contained in Regulation 44 shall be deemed to have applied for the grant of Distribution Licence and the Distribution Licence shall be deemed to have been granted to such person subject to the conditions contained in the said Regulation 44.
