Section 86 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
86.
Even, application for a licence shall be signed by or on behalf of the applicant and addressed to the Secretary or such officer as the Commission may designate in this behalf and it shall be accompanied by :(a)six copies, in print and one soft copy, of the draft licence 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)six copies, each signed by the applicant, of maps of the proposed service area and, in the case of supply of electricity, of the streets or roads in which the supply of electricity is to be made, which shall be so marked or coloured as to define any portion of such area and six copies of the power map drawn on the geographical map of the area. Both maps shall (sic be) drawn on a scale:(i)of not less than 1 Centimetre 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 the Commission;(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 purpose of the licence and the means of such acquisition;(e)an approximate statement of the capital proposed to be expended in connection with the utility and such other particulars as the Commission may require;(f)a copy of the Memorandum and Articles of the Association, Annual Accounts for the last three years or other similar documents as may be required;(g)a receipt for such processing fee, as the Commission may require;(h)proof of compliance with the additional requirements including technical, capital adequacy and creditworthiness as have been specified by the Commission, in case the application is being made for undertaking electricity trading.
