Section 24(2) in The Indian Electricity Rules, 1956
(2)The State Government shall within six months of the date of submission of the application, either approve of the alterations or amendments in the form proposed by the licensee or in any other modified form which he accepts or rejects them. When the State Government has approved of the alterations or amendments either in the form proposed by the licensee or in any other modified form which he accepts, it shall notify the alterations or amendments so approved, in the Official Gazette.
