Section 4(5) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(5)While making the application, the applicant shall indicate whether copy of the complete application has been served on intra-State entities availing long-term service of SLDC and whether the application has been uploaded on its website, with address of the website whereon the application has been up loaded.
