Section 43(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The distribution licensee shall within six months from the grant of the licence, and in the case of deemed licensee under section 14 of the Act from the commencement of these regulations, file with the Commission the modifications to the existing conditions of supply and on the approval being granted by the Commission the conditions of supply with such modifications approved by the Commission, shall apply to the distribution licensee.
