Section 9(2) in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
(2)The Authority shall, before making change(s) in the format(s), time schedule(s), frequency (ies), data furnishing manner or addition or deletion of format(s) prescribed by the Authority under regulation 5 shall place a draft of changes in format(s) in the website of the Central Electricity Authority for the information of persons likely to be affected thereby. A notice in this regard inviting objections or suggestions shall be published in the widely circulated daily news papers specifying the date of expiry of the notice period which shall not be less than thirty days, on or after which the proposed changes will be taken into consideration by the Authority. The Authority shall consider the objections or suggestions received on or before the date so specified, from any person in respect of the proposed addition or deletion or changes in the format (s). After revision (s) / change (s) and completion of above procedure, the format (s) shall be notified by the Authority.
