Section 31 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
31. Acknowledgement, notification of due filing and advertisement of the application.
(1)Acknowledgement of application. - On receipt of the application, the receiving Officer shall note thereon the date of its receipt and shall send to the applicant an acknowledgement stating the date of receipt.(2)Notifying the due filing of the application. - If the Commission finds the application to be complete, accompanied by the requisite information, particulars and documents, and finds that the applicant has complied with all the requirements for making the application and furnishing of information, particulars and documents, the Commission or the Secretary shall certify that the application is ready for being considered for grant of licence in accordance with the procedure provided in the Act.(3)Advertisement of application and contents thereof. - Unless exempted by the Act/Commission, the applicant shall, within fourteen days from the date of the application publish notice of his application by public advertisement, and such advertisement shall contain such particulars as the Commission may specify. The advertisement shall be headed by a short title corresponding to that given at the head of the draft licence and shall give the addresses of the offices at which copies of maps therein referred to may be inspected and the copies of draft licence perused or purchased and shall state that every local authority, utility or person, desirous of making any representation with reference to the application to the Commission, may do so by letter addressed to Secretary or such Officer as the Commission may designate in this behalf, within three months of the date of issue of the first advertisement.(4)The Commission may direct that notice of the application be served on the Central Government, the Government of NCT of Delhi, the local authority or any other authority or person or body as the Commission may direct in such other manner, as the Commission may consider appropriate.
