Section 3 in The Delhi Electricity Reform Act, 2000
3. Technical Requirements to Qualify as an Electricity Trader.
(1)The applicant for trading licence shall have the technical capability and resources and capabilities adequate to manage the intended volume of intra-state trade.(2)The Commission may from time to time by general or special order decide on the technical capabilities to be maintained by the Electricity Trader.(3)The Applicant shall have at least one person with qualification in engineering and a minimum of 10 years experience in electricity industry to comply with the technical requirements for discharging the functions of the Electricity Trader.(4)The Electricity Trader shall maintain the technical capability and resources as directed by the Commission and provide the Commission with the details of any changes thereon and justify that the capability is adequately maintained to cater to the volume of trade undertaken by him.
