Section 86 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
86. Deposit of maps.
- When a license has been granted, three sets of maps showing particulars specified in clause 74, shall be signed and date by the Secretary corresponding with the date of notification of the grant o the license. One set of such maps shall be retained by the Secretary and two sets given to the licensee.
