Section 19(3) in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
(3)Where the licensee has made an application proposing any alteration and modification of its license, it shall publish a notice of such application, with the following particulars, namely:-(a)name of the applicant;(b)that an application for alteration and modifications has been made before the Commission;(c)details of alteration and modifications proposed in the application;(d)reasons for seeking such alterations and modifications;(e)a statement that the application made before the Commission has been posted on the web site and can also be inspected in the office of the applicant;(f)a statement that any suggestion to the proposal for alteration and modifications made in the application may be submitted to the Secretary of the Commission within one month of the publication of the notice;Note .-For the purpose of this regulation and regulation 20, the term "licensee" does not include the deemed licensee.
