Section 43(6) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)The publication under Clause (5) above shall give the addresses of the offices at which the application for amendment may be inspected and the copies of the same can be purchased and shall state that a person, desirous of making any representation with reference to application to the Commission, may do so by letter addressed to the Secretary or such officer as the Secretary may designate in that behalf, within thirty days from the date of publication.
