Section 38(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)Every such Licensee shall, within the aforesaid period of thirty days, supply free of charge a copy each of the licence to the offices of the Municipal Corporations, Municipal Committees and Deputy Commissioner within the area of supply of the Licensee and shall also make necessary arrangements for the sale of printed copies of the licence to all persons applying for the same during the period of the licence, at a price not exceeding normal photocopying charges.
