Section 78 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
78. Advertisement of application and filing objections for supply license.
(1)The applicant of a supply license shall, within fourteen days from the date of registration of the application publish notice of his application by public advertisement.(2)The advertisement shall bear a short title corresponding to the draft license and shall give the addresses of the offices at which copies of draft license and maps required as per these Regulations may be inspected or obtained by any person and shall also State that every local authority, utility or person, desirous of making any representation/objection may do so by a letter addressed to the Secretary of the Commission within three months of the date of issue of the first advertisement, complying with the requirement of Chapter II of these Regulations.
