Section 87(1) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)Every person who is granted a license shall, within thirty days of the grant thereof :(a)have adequate number of copies of the license printed;(b)have adequate number of maps prepared showing the area of supply/transmission, specified in the license; and(c)arrange to exhibit a copy of such license and maps for public inspection at all reasonable times at his head office, at his local offices (if any) and at the office of every local authority within the area of supply.
