Section 35 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
35. Grant of Licence.
(1)After the hearing, under Regulation 34, the Commission may decide to grant or refuse the licence and if it decides to grant the licence, it may do so on general terms and conditions and with such modifications to the general conditions and on such specific conditions as the Commission may decide.(2)When the Commission has approved the grant of licence, the Secretary or such other officer as the Commission may designate in this behalf, shall inform the applicant of such approval and the conditions to be satisfied by the applicant including the initial and periodical licence fees to be paid by the applicant for the grant of the licence.(3)On receiving an intimation in writing from the applicant that he is willing to accept a licence on the terms approved by the Commission and after the applicant satisfies the conditions imposed for the grant of the licence, the Commission may direct the applicant to publish the licence or such part or gist thereof as the Commission considers to be appropriate.(4)The Commission shall immediately after issue of a licence, forward a copy of the licence to the State Government, State Transmission Utility, Central Electricity Authority, Local authority, and to such other person as the Commission considers necessary.
