Section 108(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(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;(c)arrange to exhibit a copy of such licence 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.
