Section 5(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(c)Where no purchase has been effected by the local authority under clause (b), and any other person is willing to purchase the undertaking, the Government may, if it thinks fit, with the consent of the licensee, or without the consent of the licensee in case the price is not less than that for which the local authority might have purchased the same, require the licensee to sell, and thereupon the licensee shall sell the undertaking to such other persons;
