Section 40 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
40. Deposit of maps.
(1)When a licence has been granted, three sets of maps showing, as regards such licence, the particulars specified in regulation 28 of these regulations shall be signed and dated to correspond with the date of the notification of the grant of the licence by such officers as the Commission may designate in this behalf.(2)One set of such maps shall be retained as the deposited maps by the said officer and the other two sets shall be given to the licensee after due attestation by the Commission.(3)The licensee shall, whenever required by Commission, furnish the maps in an electronic form.
