Section 60 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
60. Amendment of the licence granted.
(1)Application by the licensee or Punjab Government or Local Authority concerned for alternation or an amendment to the terms and conditions of the licence granted shall be made in such form as may be directed for the purpose by the Commission. The application shall be supported by an affidavit as provided in Chapter 11 of the regulations.(2)Unless otherwise specified in writing by the Commission, each application for an amendment or alternation in the licence shall be accompanied by a receipt of such fee as the Commission may require, paid in the manner directed by the Commission.(3)Unless otherwise specified in writing by the Commission, the procedure prescribed in these regulations for grant of licence, in so far as it can be applied, shall be followed while dealing with an application for amendment or alternation of the licence.
