Section 93 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
93. Acknowledgement of application, advertisement of application and contents thereof.
(1)Unless exempted by the applicable legal framework/Commission, the applicant shall, within seven (7) days from the date of the application being found complete and ready for being considered for grant of the licence, publish notice of his application by public advertisement, in at least two daily newspapers (one English and one Hindi), and such advertisement shall contain such particulars as have been specified by the Commission in these regulations.(2)The advertisement shall be headed by a short title corresponding to that given at the head of the draft licence and shall give the addresses of the offices at which copies of maps herein referred to may be inspected and the copies of draft licence perused or purchased and shall state that every local authority, utility or person, desirous of making any representation/objection with reference to the application to the Commission, may do so by letter addressed to Secretary or such officer as the Commission may designate in this behalf, within thirty (30) days from the date of publication of the notice.
