Section 18 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
18. Amendment of licence.
(1)The terms and conditions of the licensee may be modified by the Commission in public interest or otherwise on an application made by the licensee.(2)The procedure specified in Regulation 7 shall mutatis mutandis be applicable in case of licensee making an application for any alteration of or modification to, the terms and conditions of the licence. The notice shall contain the details of amendment / alteration / modification and the reasons thereof.(3)Where any alterations or amendments in a licence are proposed to be made otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments with such particulars the Commission deems necessary in two English dailies and two Urdu dailies having wide circulation in the Licensee's area of activity.
