Section 47(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)In the event the Commission proposes to amend the terms and conditions of the licence granted to a licensee the Commission shall publish a notice of the proposed amendment 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 such discharge of the functions and such other particulars as the Commission may consider appropriate.
