Section 29 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
29. Conditions of licence.
(1)The general conditions subject to which each of the categories of licence shall be issued are contained in the Himachal Pradesh Electricity Regulatory Commission (General Conditions of Distribution Licence) Regulations, 2004; or in the Himachal Prdaesh Electricity Regulatory Commission (General Conditions of Transmission Licence) Regulations, 2004 or in the Himachal Pradesh Electricity Regulatory Commission (General Conditions of Trading Licence) Regulations, 2004 and the application for licence shall incorporate the acceptance of such general conditions.(2)The Commission may decide on the special conditions subject to which licence shall be issued to the applicant.(3)Any person applying for licence to undertake trading in electricity in the State of Himachal Pradesh shall duly fulfill the conditions of technical requirement, capital adequacy requirement and credit worthiness and further shall agree to discharge such duties as may be specified by the Commission under section 52 of the Act.(4)Any person intending to apply for licence shall duly comply with the conditions and requirements laid down by the Commission.
