Section 89 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
89. Deposit of Maps.
- When a licence has been granted, three sets of maps showing, as regards such licence, the particulars specified in Regulation 73 shall be signed and dated to correspond with the date of the notification of the grant of the licence by such Officer as the Commission may designate in this behalf. One set of such maps shall be retained as the deposited maps by the said Officer and the other two sets given to the licensee.
