Section 103 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
103. Approval of draft licence.
- After inquiry if any and the hearing, the Commission may decide to grant or refuse the licence and if it decides to grant the licence it may do so by approving the draft licence with such modifications, changes or additions and subject to such other terms and conditions as the Commission may direct. Before granting any licence the Commission shall publish a notice in two such daily newspapers, as the Commission may consider necessary, stating name and address of the person whom it proposes to issue the licence.
