11. Application for license .-(1) Every application for a license shall be signed by or on behalf of the applicant and addressed to such officer as the State Government may designate in this behalf and it shall be accompanied by-
(a)six copies, in print, of the draft license as proposed by the applicant, with the name and address of the applicant and of his agent (if any), printed on the outside of the draft;(b)three copies, each signed by the applicant, of maps of the proposed area of supply and of the streets or roads in which the supply of energy is to be compulsory, which shall be so marked or coloured as to define any portion of such area and streets or roads which are under the administrative control of any local authority and shall be on a scale-(i)of not less than 10 centimetres to a kilometre, or(ii)if no such maps are available, of not less than that of the largest scale ordinance maps available, or(iii)on such other scales as may be approved by State Government;(c)a list of any local authorities invested with the administration of any portion of the area of supply;(d)an approximate statement describing any lands which the applicant proposes to acquire for the purposes of the license under the provisions of the Land Acquisition Act, 1894 (1 of 1894);(e)an approximate statement of the capital proposed to be expended in connection with the undertaking and such other particulars as the State Government may require;(f)if the applicant is a Company which is registered under any of the enactments relating to Companies for the time being in force in India or is a Corporation by an Act of the Parliament, a copy of the Memorandum and Articles of Association; and(g)a treasury receipt for such fee not exceeding fifteen hundred rupees, as the State Government may require, paid into a Government treasury in the State concerned, unless such fee is remitted, wholly or in part, by general or special order of the State Government.(2)If the application for a license is rejected or if a license is revoked under sub-section (2) of section 4 as to the whole or any part of the area of supply, the State Government may at its discretion refund, wholly or in part, the fee referred to in clause (g) of sub-rule (1).
