Section 96 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
96. Amendment of draft licence.
- Any person who desires to have any amendment made in the draft licence shall deliver a statement of the amendment to the applicant and to Secretary or such officer as the Commission may designate in this behalf within a period of thirty (30) days from the date of publication of notice of the application by way of advertisement in newspapers.
