Section 43 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
43. Publication of petition.
(1)Where any application, petition, or other matter is required to be published under the Act or the Regulations or as per the directions of the Commission, it shall, unless the Commission otherwise orders or the Act or the Regulations otherwise provide, be advertised not less than 7 clear days before the date fixed for hearing.(2)Except as otherwise provided, such publication shall give a heading describing the subject matter in brief.(3)The contents to be published shall be approved by the Officer designated for the purpose.
