Section 93(2) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(2)The advertisement shall be headed by a short title corresponding to that given at the head of the draft licence and shall give the addresses of the offices at which copies of maps herein referred to may be inspected and the copies of draft licence perused or purchased and shall state that every local authority, utility or person, desirous of making any representation/objection with reference to the application to the Commission, may do so by letter addressed to Secretary or such officer as the Commission may designate in this behalf, within thirty (30) days from the date of publication of the notice.
