21. Deposit of maps .-When a license has been granted, three sets of maps showing, as regards such license, the particulars specified in clause (b) of sub-rule (1) of rule 11 shall be signed and dated to correspond with the date of the notification of the grant of the license by such officer as the State Government may designate in this behalf. One set of such maps shall be retained as the deposited maps by the said officer and of the remaining two sets, one shall be furnished to the State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948, and the other to the licensee.
