Section 17(3) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(3)The applicant shall within seven (7) days from the date of admission of the application for amendment, publish a notice in two daily news papers, one in English language and other in local language, having wide circulation in area of operation of the transmission licence sought to be amended, giving the following particulars:(i)Brief Details of existing Transmission Licence;(ii)Proposed amendments to the existing Transmission Licence; and(iii)Brief reasons for seeking the amendment.(iv)The names, addresses and other necessary details of the person(s) nominated by the applicant in major cities or towns of area of proposed transmission licence, who can make available for inspection application and other documents or from whom they can be purchased in person or by post at reasonable charges, not exceeding photocopying charges;(v)A statement that any person, desirous of making any suggestion or objection to the proposed amendment, may do so by filing written petition in six copies addressed to the Secretary within thirty days from the date of the first publication of the notice.
