Section 23 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
23. Other Information
(a)Whether the applicant or any of his associates, or partners, or promoters, or Directors has been declared insolvent? If so, the details thereof and whether they have been discharged for not;(b)Details of cases resulting in conviction for moral turpitude, fraud or economic offences of the applicant, any of his associates, or partners or promoters, or Directors during the year of making the application and three years immediately preceding the year of making application and the date of release of the above person from imprisonment if any, consequent to such conviction;(c)Whether the applicant or any of his associates, or partners, or promoters, or Directors was ever refused licence. If so, give the details of date of making application, date of refusal and reasons for refusal;(d)Whether the applicant holds a transmission licence. If so, give the details thereof;(e)Whether an order cancelling the licence of the applicant or any of his associates, or partners or promoters, or Directors was ever passed by the Commission;(f)Whether the applicant or any of his associates, or partners, or promoter, or Directors was ever found guilty, of contravention of any of the provisions of the Act or the rules or the regulations made thereunder or an order made by the Appropriate Commission, in any proceedings. If so, give the details thereof.
