Section 74 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
74. Copies of the maps and draft license for public inspection.
- The applicant shall maintain at his own office and that of his agent (if any) and also at the office of every local authority vested with the administration of any portion of the proposed are of supply :(a)copies of the maps referred to in sub-clause (b) of Regulation 73 for public inspection, and(b)sufficient number of copies of the draft license to be furnished to all persons applying for them at a price not exceeding normal photocopying charges per copy.
