Section 6(4)(o) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(o)A statement whether the applicant or any of his associates; or partners, or promoters, or Directors has been found guilty of noncompliance of any of the provisions of the Act or the rules or the regulations made thereunder or an order made by the Appropriate Commission, and if so the details thereof;