Section 23(b) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(b)Details of cases resulting in conviction for moral turpitude, fraud or economic offences of the applicant, any of his associates, or partners or promoters, or Directors during the year of making the application and three years immediately preceding the year of making application and the date of release of the above person from imprisonment if any, consequent to such conviction;
