Section 38 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
38. Exhibition and supply of licence copies by the Distribution Licensee.
(1)Every person who is granted a Distribution Licence shall within thirty days of the grant thereof arrange to exhibit copies of the licence granted, maps and proforma attested under Regulation 37 for public inspection at all reasonable times at the head office and at the designated offices within the area of supply.(2)Every such Licensee shall, within the aforesaid period of thirty days, supply free of charge a copy each of the licence to the offices of the Municipal Corporations, Municipal Committees and Deputy Commissioner within the area of supply of the Licensee and shall also make necessary arrangements for the sale of printed copies of the licence to all persons applying for the same during the period of the licence, at a price not exceeding normal photocopying charges.
