Section 78(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(2)The advertisement shall bear a short title corresponding to the draft license and shall give the addresses of the offices at which copies of draft license and maps required as per these Regulations may be inspected or obtained by any person and shall also State that every local authority, utility or person, desirous of making any representation/objection may do so by a letter addressed to the Secretary of the Commission within three months of the date of issue of the first advertisement, complying with the requirement of Chapter II of these Regulations.
