Section 24 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
24. Application for licence.
(1)Any person intending to engage in the business of Transmission, Distribution or Trading in electricity in the State of Punjab, shall apply to the Commission for the grant of appropriate licence in the form and manner directed by the Commission and accompanied by such fees as may be prescribed for this purpose.(2)The Commission may, if it considers necessary, invite applications from the public fulfilling such eligibility requirements as may be specified by the Commission from time to time for grant of licence for transmission of electricity, distribution of electricity or to undertake trading in electricity as the case may be, by public notice through issue of advertisements in newspapers always guaranteeing the principle of transparency.(3)The General Conditions subject to which each of the categories of licence shall be issued are contained in Appendix 3 and the Licensee shall be bound by such conditions, except to the extent exempted by the Commission.(4)The Commission shall in addition to the General Conditions, decide on the specific conditions subject to which licence shall be issued to the applicant.(5)Any person intending to apply for licence shall duly comply with the conditions and requirements laid down by the Commission.(6)The application for licence shall be made in accordance with the provisions of the Act and these Regulations and in the applicable form contained in Appendix 4 to these Regulations and shall be supported by affidavit of the authorized person.Provided that the State Transmission Utility to be notified by the State Government under Section 39 of the Act shall be deemed to have applied for the grant of transmission licence and the transmission licence shall be deemed to have been granted to the State Transmission Utility w.e.f. the date of the said notification.Provided further that the persons who fulfill the conditions contained in Regulation 44 shall be deemed to have applied for the grant of Distribution Licence and the Distribution Licence shall be deemed to have been granted to such person subject to the conditions contained in the said Regulation 44.(7)The Application for licence shall be accompanied by documents and particulars required to be provided as per the applicable form in Appendix 4.(8)The Application for Licence shall specifically state the following :(a)the deviation, if any, the applicant proposes from the General Conditions of Licence contained in Appendix 3 to these Regulations and reasons in support thereof; and(b)the specific terms which the applicant proposes as applicable to the licence sought, in addition to the General Conditions of Licence.
