Section 72 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
72.
(i)The Commission may from time to time issue standard forms of licenses in accordance with which applicants shall prepare draft licenses. These standard forms may be used for the purposes of these Regulations with such variations as the circumstances of each case require. Draft licenses shall contain such particulars as may be specified by the commission from time to time.(ii)The draft license shall generally contain the following particulars :(a)a short title descriptive of the proposed undertaking together with the address and description of the applicant, and if the applicant is a company, the names of all the directors of the company;(b)type of license applied for;(c)location of the proposed service area/segment;(d)a description of the proposed area/segment; and(e)such other particulars as the Commission may specify.
