Section 7(2) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(2)Every application for a licence shall be signed by the applicant or his authorised representative and shall be addressed to the Designated Officer of the Commission. The application shall be filed in six sets or such number of copies as the Commission may direct, and each set shall be accompanied by;(a)Six sets of maps of the proposed area of transmission or distribution. Such maps shall be on a scale of(i)not less than 10 cm to a km or(ii)such other scale as may be approved by the Commission in the circumstances of the case.(b)a list of all local authorities vested with the administration of any or all the portion of the area of transmission or distribution or trading;(c)an approximate statement describing any lands which the applicant proposes to acquire for the purpose of the licence, under the provisions of the Land Acquisition Act, and the proposed means of such acquisition;(d)a detailed description of the existing assets if any, in the applicant's proposed area of activity, including the single line diagram of the network as well as an executive summary of the existing facilities, details of other equipments/apparatus in his area including number and details of substations, details of transformers, a description of the metering system and other relevant details of the system.(e)an approximate statement of the capital proposed to be expended in the proposed area of activity of the licence and such other particulars as the Commission may require;(f)a copy of the Memorandum of Association (MoA) and Articles of Association (AoA) of the company where the applicant is a body corporate, Certificate of Incorporation/ Registration, Certificate of commencement of business, details of Income Tax registration or Tax Account Number and similar statutory documents in all cases;(g)Audited annual accounts for previous five years in case the applicant was in the same business or the project report certified by the chartered accountant;(h)proof for having paid the application fee;(i)details and background of the applicant;(j)such other documents/information as the Commission may, in this regard, require by order during the process for grant of licence.(k)in case of an applicant seeking a trading licence, volume of power intended to be traded during the first year after grant of licence and the future plans for trading during the next five years.
