Section 87(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(2)Every such licensee shall, within the aforesaid period of thirty days, supply free of charge one copy of the license and the relevant maps to every local authority within the area of supply and shall also make necessary arrangements for the supply of printed copies of the license to all persons applying for the same at a price not exceeding normal photocopying charge
