Section 3(1) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(1)Technical requirements for an Electricity Trader:(a)Applicant shall have the following:(i)experts and skilled staff with relevant qualification and experience in (1) power system, (2) finance, and commerce;(ii)adequate space for office, communication facilities like telephone, fax, computer, internet facilities etc; and(iii)own website to post all necessary information relating to his electricity trade:(a)The applicant shall submit along with his application the following information to the Commission for assessment of his capabilities with regard to the resources deployed in his trade:(i)the number of experts, summary of their qualifications, experience and knowledge in regard to electricity industry/market, their understanding of the operation of the system, commercial transactions and number of years of experience of each of the personnel.(ii)details of key staff, their academic and technical qualification and business skills; and(iii)details of office accommodation, communication facilities available and website.(iv)copies of relevant documents in respect of items (i) to (iii) above.(b)The applicant shall satisfy the Commission that his technical capacities and resources exhibited are sufficient to manage the activities pertaining to the Intra-State trading.(c)The applicant shall comply with ail the technical requirements while applying for a licence for Intra-State trading in electricity.(d)The Commission shall satisfy itself before granting Intra-State trading licence that the applicant has fulfilled all the above conditions required for grant of the trading licence.
