Section 22(2) in Rajasthan Power Sector Reforms Act, 1999
(2)Where the licensee has made an application, under sub-section (1) seeking any alterations or amendments in his licence, the following, provisions shall have effect, namely:-(a)the licensee shall publish a notice of the application in the prescribed manner and with the prescribed particulars:(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within one month from the date of the first publication of the notice have been considered:(c)in the case of an application seeking alterations or amendments in the area of supply comprising the whole or any part of any cantonment, aerodrome, fortress, arsenal or camp or of any building or place in the occupation of the Central Government for defense purposes, the Commission shall not make any alterations or amendments except with the consent of the Central Government.
