Section 153 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
153. Publication of petition.
(1)Where any application, petition, or other matter is required to be published under the applicable legal framework or these regulations or as per the directions of the Commission, it shall unless the Commission otherwise orders or the applicable legal framework or regulation otherwise provide, be advertised not less than 5 days before the date fixed for hearing.(2)Except as otherwise provided, such advertisements shall give a heading describing the subject-matter in brief.(3)Such advertisement to be published shall be approved by the Officer of the Commission designated for the purpose.
