Section 54 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
54. Deposit of maps.
- When a licence has been granted, three sets of maps showing, as regards such licence, the particulars specified in Regulation 42, shall be signed and dated to correspond with the date of the notification of the grant of the licence by Secretary or any other Officer designated by the Commission. One set of such maps shall be retained as the deposited maps by the said Officer and the other two sets given to the licensee.
