Section 43(5) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(5)In such a case, the applicant shall, within seven days from the date of admission of the application for amendment, publish a notice of the application filed, giving a brief statement of the amendment proposed, the reason for the proposed amendment, the effect of the amendment proposed on the discharge of the functions of the Licensee under the Licence granted, the alternate arrangement proposed for discharge of such functions and such other particulars as the Commission may direct.
