Section 48 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
48. Advertisement of application and contents thereof.
(1)The applicant shall, within fourteen days from the date of filing of the application publish notice of his application by public advertisement, and such advertisement shall contain such particulars as the Commission may specify.(2)The advertisement shall be headed by a short title corresponding to that given at the head of the draft licence and shall give the addresses of the offices at which copies of maps therein referred to may be inspected and the copies of draft licence perused or purchased and shall state that every local authority, utility or person, desirous of making any representation with reference to the application to the Commission, may do so by letter addressed to the Secretary or such Officer as the Commission may designate in this behalf, within three months of the date of issue of the first advertisement.(3)The Commission may direct that notice of the application be served on the Central Government, the Punjab Government, the local authority or any other authority or person or body as the Commission may direct and in such other manner, as the Commission may consider appropriate.
