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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

39. Deposit of maps.

- When a licence has been granted, three sets o! maps showing, as regards such licence, the particulars specified in Regulation 25 shall be signed and dated to correspond with the date of the notification of the grant of the licence by such Officer as the Commission may designate in this behalf. 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.