Under clause (b) of Regulation 11 of the Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Trading Licence and other related matters) Regulations, 2004, the following requirements have to be complied with by a licensee, namely:
(a) To furnish quarterly information to the Commission on the prescribed format,
(b) To be submit to the Regional Load Dispatch Centre and Regional Electricity Board or the Regional Power Committee the information furnished to the Commission, and
(c) To post on the website the report submitted to the Commission.
2. Earlier, it came to the Commission's notice that Adani Exports Ltd was not posting the information furnished on their websites. Therefore, the Commission by its order dated 13.6.2005 has issued notices to Adani Exports Ltd directing it to explain why action for revocation of licence be not initiated for the non-compliance of the regulations. The reply of Adani Exports Ltd is awaited.
3. Eastern Regional Electricity Board has pointed out that Adani Exports Ltd, who is granted licence for inter-state trading in electricity did not furnish the information to the Regional Electricity Board and Regional Load Dispatch Centre in violation of the provisions made in clause 11 (b) despite a specific request to that effect.
4. Non-submission of information by Adani Exports Ltd is contrary to the express provisions of clause (b) of Regulation 11 ibid. Adani Exports Ltd is directed to explain why appropriate proceedings for revocation of the licence for inter-state trading in electricity granted to it be not initiated.
5. Based on the reports received from Adani Exports Ltd in the Commission, it has been analysed that it has earned trading margins upto 36 paise/kWh. Adani Exports Ltd is directed to explain the reasons for such high trading margins.
6. The reply shall be filed by Adani Exports Ltd. on affidavit latest by 15.7.2005, failing which, action as deemed proper will be initiated.