Section 84 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
84.
When the Commission has approved a draft license, either in its original form or in a modified form, the Secretary shall inform the applicant to consent to such approval and of the form in which it is proposed to be granted and the conditions to be satisfied by the applicant including the fees to be paid for the grant of the license. The Commission may thereafter, direct the publication of the license or such part or gist thereof as the Commission considers appropriate.
