Section 12(2) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(2)The procedure specified in Regulation 6 shall mutatis mutandis be applicable in case the licensee makes an application for any substantive alteration of or modification to the terms and conditions of the licence:Provided that where the licensee has made an application under sub-Section (1) of Section 18 of the Act, proposing any substantive alteration and modifications in his licence, he shall publish a notice of such application in two daily newspapers having circulation in all the five regions, in addition to those published from Delhi, including one economic newspaper, in Form VI, with the following particulars, namely:-(a)name of the applicant;(b)category of the licence granted to him;(c)that an application for alteration and modifications has been made before the Commission;(d)details of alteration and modifications proposed in the application;(e)reasons for seeking such alterations and modifications;(f)a statement that the application made before the Commission has been posted on the website and can also be inspected in the office of the applicant;(g)a statement that any suggestion to the proposal for alteration and modifications made in the application may be submitted to the Secretary of the Commission within 30 days of publication of the notice.
