Section 43 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
43. Amendment of the licence.
(1)Where in its opinion, public interest so permits, the Commission may, on the application of the licensee or otherwise, make such alterations and amendments in the terms & conditions of his licence as it thinks fit; provided that no such alteration or amendment shall be made except with the consent of the licensee unless such consent has, in the opinion of the Commission, been unreasonably withheld.(2)The Commission may initiate proceedings for amendment of the licence on its own or on the application of the Licensee or on receiving any complaint or information from any person.(3)The application for amendment to the terms and conditions of the licence which is made by the Licensee shall be in such form as may be directed for the purpose by the Commission.(4)Such application shall be accompanied with a statement of the proposed amendment and shall be supported by affidavit as provided in Chapter II of these Regulations.(5)In such a case, the applicant shall, within seven days from the date of admission of the application for amendment, publish a notice of the application filed, giving a brief statement of the amendment proposed, the reason for the proposed amendment, the effect of the amendment proposed on the discharge of the functions of the Licensee under the Licence granted, the alternate arrangement proposed for discharge of such functions and such other particulars as the Commission may direct.(6)The publication under Clause (5) above shall give the addresses of the offices at which the application for amendment may be inspected and the copies of the same can be purchased and shall state that a person, desirous of making any representation with reference to application to the Commission, may do so by letter addressed to the Secretary or such officer as the Secretary may designate in that behalf, within thirty days from the date of publication.(7)In the event, the Commission proposes to amend the terms and conditions of the licence granted to a licensee, the Commission shall publish a notice of the proposed amendment giving a brief statement of the amendment proposed, the reason for the proposed amendment, the effect of the amendment proposed on the discharge of the functions of the Licensee under the licence granted, the alternate arrangement proposed for discharge of such functions-and such other particulars as the Commission may consider appropriate.(8)Unless otherwise specified in writing by the Commission, the procedure specified in these Regulations for grant of licence, in so far it can be applied, shall be followed while dealing with an application for amendment of the licence.(9)In the case of an application proposing alterations or modifications in the area of supply comprising 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 Government for defence purposes, the Commission shall not make any alterations or modifications except with the consent of the Central Government.
