Section 3(5) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999
(5)Within 7 days after the Commission has notified the licensee that it has received all necessary information, the licensee shall arrange for publication of a notice of its tariff application in accordance with Section 26(6) of the Act and send copies to the Commission Advisory Committee and relevant local authorities in accordance with Chapter II of the Conduct of Business Regulations. The notice shall include a general description of the tariff amendment being applied for and its effect on the typical residential consumer's bill, and an invitation to submit written comments and objections to the tariff application to the Commission within 30 days. The licensee shall also post the notification in each of its offices.
