Section 19 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
19. Amendment of license .-(1) The Commission may of its own motion or on an application made by the licensee or otherwise made such alterations and amendments in the terms and conditions of license if the Commission is of the opinion that the public interest so requires:
Provided that before ordering any alterations and amendments in the terms and conditions of the license, proposed to be made otherwise than on the application of the licensee, the Commission shall publish a notice in two such daily newspapers as it considers necessary with the following particulars, namely:-(a)name and address of the licensee;(b)alterations and modifications proposed to be made;(c)grounds for such alterations and modifications; and(d)statement inviting suggestions, if any, on the proposal for consideration of the Commission within the time specified in the notice.(2)The procedure specified in regulation 7 shall mutatis mutandis be applicable in case the licensee makes an application for any alteration of or modification to the terms and conditions of the license.(3)Where the licensee has made an application proposing any alteration and modification of its license, it shall publish a notice of such application, with the following particulars, namely:-(a)name of the applicant;(b)that an application for alteration and modifications has been made before the Commission;(c)details of alteration and modifications proposed in the application;(d)reasons for seeking such alterations and modifications;(e)a statement that the application made before the Commission has been posted on the web site and can also be inspected in the office of the applicant;(f)a statement that any suggestion to the proposal for alteration and modifications made in the application may be submitted to the Secretary of the Commission within one month of the publication of the notice;Note .-For the purpose of this regulation and regulation 20, the term "licensee" does not include the deemed licensee.
