Section 15(4) in The Indian Electricity Rules, 1956
(4)The applicant shall send a copy of each of the two successive issues of the newspaper containing the advertisement to such officer as the State Government may designate in this behalf as soon as the second issue has appeared and the State Government shall publish the advertisement at least once in the Official Gazette within six weeks from the date of the first advertisement published under sub-rule (3):Provided that any failure or delay on the part of the State Government in publishing the advertisement shall not of itself preclude the grant of a license.
