Section 40(1) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)Every person who is granted a licence shall within thirty days of the grant thereof:(i)have adequate number of copies of the licence printed:(ii)have adequate number of maps prepared showing the area of supply specified in the licence;(iii)arrange to exhibit a copy of such licence and maps for public inspection at all reasonable times at his head office and at his local offices (if any) within the area of supply.
