Section 28 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
28. Sanction required by non-licensee in certain cases.
- No person other than a licence, shall engage in the business of supplying energy except with the previous sanction of the Government and in accordance with such conditions as the Government may fix in this behalf, and any agreement to the contrary shall be void :Provided that such sanction not be given within the area of supply of any licensee, without that licensee's consent, unless the Government considers that consent has been unreasonably withheld.
