13. Contents of draft license .-The draft license shall contain the following particulars:-
(a)a short title descriptive of the proposed undertaking together with the address and description of the applicant, or in the case of a firm, the names of all the directors or partners of the firm;(b)a statement of the boundaries of the proposed area of supply;(c)if the generating station is situated or is to be situated outside the area of supply or if any intervening area not included in the area of supply is to be crossed, a list of the streets not included in the area of supply along or across which electric supply lines are to be laid down or placed;(d)the proposed limits within which and the conditions under which the supply of energy is to be compulsory or permissive, the nature and amount of the supply (if limited) and the like:(e)a list of the streets (if any) which are repairable neither by the Central or the State Governments nor by a local authority and of the railways and tramways (if any), the soil or pavement of which the applicant seeks powers to open or break up, and the names of the persons or designations of authorities by whom such streets are repairable or who are for the time being entitled to work such railways or tramways;(f)the proposed periods after which the right to purchase is to take effect;(g)a statement of any special terms of purchase or orders proposed to be made under section 10; and(h)any proposed modification of the Schedule to the Act to be made under clause (f) of sub-section (2) of section 3.
