Section 41 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
41. Deposit of licence copies.
(1)Every person, who is granted a licence, shall within thirty days of the grant thereof,-(a)have adequate number of copies of the licence printed;(b)have adequate number of maps prepared showing the area of supply specified in the licence; and(c)arrange to exhibit a copy each of such licence and maps for public inspection at all reasonable times at his head office and at his local offices (if any) within the area of supply.(2)Every such licensee shall, within the aforesaid period of thirty days, supply free of charge one copy of the licence (to every local authority) within the area of supply 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.
