Section 21 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
21. Deposit of printed copies of licence.
(1)Every person who is granted a licence shall within thirty days of the grant thereof arrange to keep the following;(a)adequate number of copies of the licence printed;(b)adequate number of maps prepared showing the area of activity or area of supply as specified in the licence;(c)a copy of such licence and maps for public inspection at all reasonable times at his head office, at his local offices (if any) and at the office of every local authority within the area of activity or area of supply as the case may be.(2)Every such licensee shall, within the aforesaid period of thirty days, supply free of charge one copy of the licence and the relevant maps to every local authority within the area of activity or area of supply as the case may be, and shall also make necessary arrangements for the sale of printed copies of the licence to all persons applying for the same, at a price not exceeding normal photocopying charges per copy.
