Section 73 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
73. 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 the Municipalities, Municipal corporations, Zilla Parishad and such other authorities or local bodies, as the Commission may specify in the area of supply :(a)copies of the maps referred to in clause (b) of Regulation 72 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 notified by the Commission from time to time.
