Section 27(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)Any person intending to act as the transmission licensee shall, immediately on making the application, forward a copy of such application to the State Transmission Utility. The State Transmission Utility shall acknowledge the receipt of the application and within thirty days of the receipt of the said application send its recommendations, if any, to the Commission.
