Section 13(2) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(2)(a)If any person objects to the grant of a licence applied for under the Act the Commission may, if it considers necessary, cause a local inquiry to be held for which the notice in writing shall be given to both the applicant and the objector.(b)Where a local inquiry is ordered and held under clause (a) above, the Commission shall, in its order requiring the local inquiry, or by further order in writing, specify the time within which the local inquiry is to be completed.Provided that the Commission may, for reasons to be recorded in writing, extend the time fixed by it for the local inquiry.(c)In case such local inquiry is ordered and conducted, a memorandum of the results of the local inquiry made shall be prepared and shall be signed by the applicant, the Designated Officer and such other person as the Commission may direct.(d)The Commission while hearing the application for the grant of licence shall consider the results of the local inquiry.
