Section 72 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
72.
Applications for a Transmission Licence or Supply Licence shall be made in accordance with the provision of the Act and these Regulations. Every application for a licence shall be signed by or on behalf of the applicant and addressed to such Officer as the Commission may designate in this behalf. Applications shall be accompanied by:(a)such number of copies as the Commission may direct, in print, of the draft licence as proposed by the applicant in accordance with Regulation 71, with the name and address of the applicant and of his agent (if any) printed on the face of the draft.(b)such number of copies as the Commission may direct, each signed by the applicant, of maps of the proposed area of transmission or supply and, in the case of supply, of the streets or roads in which the supply of energy is to be made, 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 as the Commission may from time to time specify;(c)a list of the Municipalities, Municipal Corporations, Zilla Parishad and such other authorities or local bodies, as the Commission may specify, invested with the administration of any portion of the area of supply;(d)an approximate statement describing any lands which the applicant propose 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 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.
