Section 8 in Regular Licence under Haryana Electricity Regulatory Reforms Act
8.
Section 15(2)(a) of the Act provides that any person applying for a licence shall publish a notice of his application in such manner, and with such particulars as may be prescribed by the Commission, within 14 days after making the application. Section 15(2) also lays as down that the Commission shall not grant a licence until Section (15(2)(b)(i)) all objections received within three months from the date of the first publication of the notice of application have been considered by the Commission, and until (Section 15(2)(b)(ii)) it has ascertained that the Central Government has no objection to the grant of the licence in the case of an application for a licence to supply or transmit power in an area which includes the whole or any part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes. It further provides (Section 15(2)(c)), that where an objection is received from any local authority concerned, the Commission shall, if in its opinion the objection is insufficient, record in writing and communicate to such local authority its reasons for such opinion.
