Section 44 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
44. Amendment of the licence granted.
(1)Application by the licensee or local authority concerned for alteration or an amendment to the terms and conditions of the licence granted, in terms of section 24 of the Act, shall be made in such form as may be directed for the purpose by the commission. The application shall be supported by affidavit as provided in Chapter II of the Regulations.(2)Unless otherwise specified in writing by the Commission each application for an amendment or alteration in the licence shall be accompanied by a receipt of such fee as the Commission may require, paid in the manner directed by the Commission.(3)Unless otherwise specified in writing by the Commission, the procedure prescribed in these Regulations for grant of licence, in so far it can be applied, shall be followed while dealing with an application for amendment or alteration of the licence.
