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State of Tamilnadu - Section

Section 8 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

8. Receipt and acknowledgement of application.

- Upon receipt of the application for grant of licence along with the proof of payment of such fees as prescribed by the State Government, the Designated Officer shall enter the particulars in a register to be maintained for the purpose and allot a reference number to the application. The Designated Officer shall then dispatch to the Applicant, at the address stated in the application, an acknowledgement stating the date of receipt and the reference number.