Section 15 in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
15. Deposit of maps and proforma.
(1)When a licence has been granted, four (4) sets of maps and proforma containing the particulars specified in clause (2) below shall be signed and dated to correspond with the date of the notification of the grant of the licence.(2)The particulars to be given in the proforma under clause (1) above shall be as under:-(a)A short title descriptive of the proposed utility together with the address and description of the applicant, and if the applicant is a company, the names of all the Directors of the company;(b)Type of licence granted;(c)Location of the proposed area of operation;(d)A description of the proposed area of operation; and(e)The general conditions, the deviation therefrom and also the specific conditions, if any, which the Commission has laid down in the licence with justification for any deviation granted from general conditions;(3)While Two sets of such maps and proforma shall be deposited with the Commission, one set each shall be deposited with STU and transmission licensee after due attestation by the Secretary or an officer authorised by the Secretary in this behalf.(4)The licensee, whenever required by the Commission shall furnish maps and proforma in an electronic form.
