Section 29 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
29. Copies of maps and draft licence for public inspection.
- (i) The applicant shall deposit at his own office and of his agents (if any) and at the office of every local authority invested with the administration of any portion of the proposed area of supply:(a)copies of the maps referred to in Regulation 28(iii)(b) for public inspection, and(b)a sufficient number of copies of the draft licence to be furnished to all persons applying for them at a price to be notified by the Commission from time to time.
