Section 97 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
97. Objections.
- Any person intending to object to the grant of the licence shall file objection within a period of thirty (30) days from the date of publication of notice of application by way of advertisement in newspapers. The objection shall be filed in the form of a reply and the provisions of Chapter II dealing with a reply shall apply to the filing of such objections.
