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State of Uttar Pradesh - Section

Section 136 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

136.

The licensee or the generating company shall publish within three (3) days of submission of its application, a notice in at least two (2) daily newspapers widely circulated in the area of generation or supply, outlining the proposed tariff and calling for objections from the interested persons and the State Government.