Section 111 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
111. Publication of case.
(1)Where any application, petition, or other matter is required to be published under the Act or these Regulations or as per the directions of the Commission, it shall, unless the Commission otherwise orders or the Act or Regulations otherwise provide, be advertised not less than 5 days before the date fixed for hearing.(2)Except as otherwise provided, such advertisements shall give a heading briefly describing the subject matter.(3)Advertisements required by this Regulation shall be approved by the Officer designated for the purpose before publication.
