Section 81 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
81. Local enquiries and hearings.
- If the applicant has duly published the notice of the application and if the time for filing of the objections is over and after the applicant has furnish to the Commission the 'no-objection', if any, required from the Central Government and/or other concerned agencies as applicable the Commission may proceed for regular hearing.
