Section 10(1) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(1)(a)The applicant shall, within seven days from the date of the application, publish in two English daily newspapers, and two Urdu daily newspapers having wide circulation in the area for which the licence is sought, a notice of his application as given in Annexure 1.Provided that the applicant may request the Commission to permit it to refrain from publishing any confidential information in order to protect its business interests or rights in intellectual property and the Commission may grant such request after due consideration. Such confidential information shall only include the information, which if disclose to public would irreparably jeopardize the interest of the applicant and which is not necessary for inviting comments/views representation from public.(b)The applicant shall endeavour that the notice is published in all the newspapers simultaneously on the same day. However, in case the notice is published on different days in different newspapers, the date last published will be deemed to be the date of publication of the notice.(c)Unless otherwise specified by the Commission, the notice shall be published in at least two successive issues of the dailies.
