Section 41(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Every person, who is granted a licence, shall within thirty days of the grant thereof,-(a)have adequate number of copies of the licence printed;(b)have adequate number of maps prepared showing the area of supply specified in the licence; and(c)arrange to exhibit a copy each of such licence and maps for public inspection at all reasonable times at his head office and at his local offices (if any) within the area of supply.
