Section 13(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(3)After acceptance of tariff petition, the Applicant shall within the time specified by the Commission publish the salient features of the Petition, in two daily newspapers, one Hindi and one English, having wide circulation in its area of supply and in case of a generating company, having wide circulation in the State. The formats for publication of the MYT Petition to be submitted and Petition to be submitted every year during the Control Period by Generating Company, Transmission Licensee and Distribution Licensee be stipulated separately by the Commission. The data and information to be published in the formats stipulated be the minimum information and the Commission may ask the Applicant to publish the additional information, if required and the Applicant can also add to the information to be published.
