Section 87 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
87. Deposit of printed copies.
(1)Every person who is granted a license shall, within thirty days of the grant thereof :(a)have adequate number of copies of the license printed;(b)have adequate number of maps prepared showing the area of supply/transmission, specified in the license; and(c)arrange to exhibit a copy of such license and maps for public inspection at all reasonable times at his head office, at his local offices (if any) and at the office of every local authority within the area of supply.(2)Every such licensee shall, within the aforesaid period of thirty days, supply free of charge one copy of the license and the relevant maps to every local authority within the area of supply and shall also make necessary arrangements for the supply of printed copies of the license to all persons applying for the same at a price not exceeding normal photocopying charge
