Section 12 in The Delhi Electricity Reform Act, 2000
12. Prudential reporting.
(1)The Licensee shall, as soon as practicable, report to the Commission(a)any significant change in the circumstance which may affect the licensee's ability to meet his obligations under the Act, the rules and the regulations and the directions and order issued by the Commission, the State Grid Code, the Agreements or the License;(b)any material breach of the provision of the Act, the rules and the regulations and the directive and orders issued by the Commission, the State Grid Code, the Agreements or the License; and(c)any major change in shareholding pattern, ownership or management of the licensee.
