Section 28(3)(b) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

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NCT Delhi - Subsection

Section 28(3)(b) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(b)Three copies, each signed by the applicant, of maps of the proposed area of transmission or supply and, in the case of supply, of the streets or roads in which the supply of energy is to be made, which shall be so marked or coloured as to define any portion of such area and streets or roads which are under the administrative control of any local authority and shall be on a scale:

(i)of not less than 10 Centimeters to a Kilometer, or

(ii)if no such maps are available, of not less than that of the largest scale Act maps available, or

(iii)on such other scales as may be approved by the Commission.

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NCT Delhi - Subsection

Section 28(3)(b) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001