Section 33 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
33. Amendment of draft licence.
- Any person who desires to have any amendment made in the draft licence shall deliver a statement of the amendment to the applicant and to Secretary or such Officer as the Commission may designate in this behalf within the time allowed under section 20(2)(b)(i) of the Act for the submission of representations referring to the application.
