Section 87 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
87. Copies of maps and draft licence for public inspection.
- The applicant shall deposit at his own office and of his agents (if any) and at the office of every local authority invested with the administration of any portion of the proposed area of supply :(a)copies of the maps referred to in clause (b) of Regulation 86 for public inspection. and(b)a sufficient number of copies of the draft licence to be furnished to all persons applying for them at a price not exceeding the cost of photocopy.
