Section 11(1) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(1)Any Person intending to object to the grant of the licence shall file objections by way of affidavit within thirty days from the date of publication of the notice referred to in Regulation 10(1)(a) annexing thereto proof of having served copy of such objections upon the Applicant. The objections shall be addressed to the Designated Officer. Upon receipt of such objections, the Designated Officer shall imprint the reference number of the concerned licence application on the same and shall file such objections in the file relating to the concerned licence.
