Section 6(6) in The Maharashtra Electricity Regulatory Commission (General Conditions of Distribution Licence) Regulations, 2006
6.2The notice as aforesaid shall be published within a period of seven (7) days from the date of submission of application for alteration or modifications and shall contain the following particulars:-(a)Name of the Distribution Licensee, and address of registered office and/or principal place of business;(b)Description of alteration or modifications for which application has been made to the Commission alongwith rationale and justifications for the same for such alteration or modifications of license;(c)Summary details of persons likely to be affected thereby;(d)Contact details of the person(s) from whom the application for alteration or modifications and other documents mentioned therein may be obtained for inspection or purchased (in person or by post) at charges not exceeding photocopying charges. Where the applicant has an internet website, particulars thereof from where the application for alteration or modifications and other documents mentioned therein may be downloaded free of cost;(e)A notice of application for alteration or modifications shall contain a statement that any person having any objection with reference to the application as aforesaid may submit such objections to the Commission by a written intimation (six copies) addressed to the Secretary within thirty (30) days from the date of publication as aforesaid.Provided that the Commission may require such additional particulars to be included in the notice, as it may deem appropriate.
