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State of Uttar Pradesh - Section

Section 107 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

107. Deposit of maps.

- When a licence has been granted, three sets of maps showing, as regards such licence, the particulars specified in Regulation 86 shall be signed and dated to correspond with the date of the notification of the grant of the licence by Secretary or my other officer designated by the Commission. One set of such maps shall be retained as the deposited maps by the said officer and the other two sets given to the licensee.