Section 86(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(b)six copies, each signed by the applicant, of maps of the proposed service area and, in the case of supply of electricity, of the streets or roads in which the supply of electricity is to be made, which shall be so marked or coloured as to define any portion of such area and six copies of the power map drawn on the geographical map of the area. Both maps shall (sic be) drawn on a scale:(i)of not less than 1 Centimetre to a Kilometre, or(ii)if no such maps are available, of not less than that of the largest. Scale, ordinance maps available, or(iii)on such other scales as may be approved by the Commission;
