Section 108 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
108. Deposit of printed copies.
(1)Every person who is granted a licence shall within thirty days of the grant thereof :(a)have adequate number of copies of the licence printed;(b)have adequate number of maps prepared showing the area of supply specified in the licence;(c)arrange to exhibit a copy of such licence and maps for public inspection at all reasonable times at his head office, at his local offices (if any) and at the office of every local authority within the area of supply.(2)Every such licensee shall, within the aforesaid period of thirty days supply free of charge one copy of the licence and the relevant maps to every local authority within the area of supply and shall also make necessary arrangements for the sale of printed copies of the licence to all persons applying for the same, at a price not exceeding the cost of photocopy.
