Section 22(1) in Rajasthan Power Sector Reforms Act, 1999
(1)Where in its opinion the public interest so permits, the Commission, on the application of the licensee or otherwise and, after consulting the local authority, if any, and if the licensee is a local authority, on the application of the local authority concerned, may make such alterations and amendments in the terms and conditions of a license, including the provisions specified in clause (f) of sub- section (2) of section 18, as it thinks fit:Provided that no such alterations or amendments shall be made except with the consent of the licensee unless such consent has, in the opinion of the Commission, been unreasonably withheld.
