Section 15(2) in The Indian Electricity Rules, 1956
(2)The advertisement shall be headed by a short title corresponding to that given at the head of the draft license and shall give the addresses of the offices at which, under rule 12, copies of maps therein referred to may be inspected and the copies of draft license perused or purchased and shall state that every local authority, company or person, desirous of making any representation with reference to the application to the State Government, may do so by letter addressed to such officer as the State Government may designate in this behalf, within three months of the date of issue of the first advertisement.
