Section 99 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
99. Local Inquiries and Hearings.
- If the applicant has duly arranged for the publication of the notice of the intended application and the time for filing of the objection is over and after the applicant has furnished to the Commission the no objection (if required, from the Central Government), the Commission may proceed to place the application for regular hearing.
