Section 90(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(2)Every such licensee shall, within the aforesaid period of thirty days, supply free of charge one copy of the licence and the relevant maps to each of such Municipalities, Municipal corporations, Zilla Parishad and such other authorities and local bodies as the Commission may specify, within the area of supply and shall also make necessary arrangements for the sale of printed copies of the licence to all persons applying for the same, at a price notified by the Commission from time to time.
