Section 16(5) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(5)Where any application, petition, or other matter is required to be published under the Act or the regulations framed thereunder or as per the directions of the Commission, it shall, unless the Commission otherwise orders or the Act or regulations otherwise provide, be published within such time as the Commission may direct and in the absence of any specific directions to the contrary, not less than 7 days before the date fixed for hearing and further unless otherwise directed by the Commission, such publication shall be done in two newspapers one in English language and one in Hindi language having circulation in the area concerned:Provided that save as otherwise provided such publication shall give a heading describing the subject matter in brief and shall be approved by the officer of the Commission designated for the purpose.
