Section 30 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
30. Notifying the due filing of the application.
- If the Commission finds that the application is complete and accompanied by the requisite information, particulars, and documents and that the applicant has complied with all the requirements for making the application and furnishing of information, particulars and documents, and the application is ready for being considered for grant of licence in accordance with applicable laws, this fact shall be communicated to the applicant.
