Section 25 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
25. Special provisions applicable to Intra State Transmission Licence.
- The Applicant for the Intra State Transmission Licence shall, immediately on making the application, forward a copy of the application to the State Transmission Utility. The State Transmission Utility shall acknowledge the receipt of the application and within thirty days of the receipt of the said application send its recommendations, if any, to the Commission.
