Section 5 in The Delhi Electricity Reform Act, 2000
5. Exemption to deemed licensee.
-Notwithstanding anything contained in regulation 4, the Deemed Distribution Licensees, under section 14 of the Act, would be entitled to undertake intra-state trading in electricity and shall not be required to have the technical or financial requirements including the capital adequacy norms and the credit worthiness as determined in the said Regulations:Provided that the Commission may under the proviso to section 16 of the Act, lay down general or special conditions, which such, deemed licensee, shall be required to comply, to continue the activities of an electricity trader.
