Section 28 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
28. Contents of proforma.
- The proforma referred to in regulation 27 shall contain the particulars contained in the application form in Form CB-14,15,16 (Annexure-XII,XIII and XIV) and specifically the following:-(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 applied for;(c)location of the proposed area of operation; and(d)the general conditions and also the specific conditions, if any, which the Commission has laid down for inclusion in the licence of the nature applied with justification for any deviation sought for; and(e)such other particulars as the Commission may direct.
