Section 38(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)On receiving an intimation in writing from the applicant that he is willing to accept a licence in the form approved by the Commission and after the applicant satisfies the conditions imposed for the grant of the licence, the Commission may direct the applicant to publish the licence or such part or gist thereof as the Commission considers it to be appropriate.
