Section 22 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
22. Amendment of licence.
(1)Where in its opinion the public interest so requires the Commission may, on the application of the licensee and if the licensee is not a local authority, on the application of the local authority concerned or otherwise, may make such amendments in the terms and conditions of a licence as it thinks fit having regard to the object and purposes of this Act.Provided that no such amendment, other than an amendment by virtue of a term or condition of a licence or of a term or condition imposed under sub-section (5) of Section 23, shall b made except with the consent of the licensee.(2)Where the licensee has made an application under sub-section (1) proposing an amendment in his licence, the following provision shall apply, namely.-(a)the licensee shall invite objections from interested persons by publishing a notice of the application in such manner and with such particulars as the commission may specify by regulations ;(b)the Commission shall not make any amendment 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 use of an application proposing an amendment in an area of supply or distribution comprising the whole or any part of the cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purpose, the Commission shall not make the amendment except with the consent of the Central Government.(3)Before making any amendment in a licence otherwise than on the application of the licensee, the Commission shall publish the proposed amendment in such manner and with such particulars as the Commission may specify by regulations and consider all objections received by it with reference to the proposed amendment within one month from the date of the publication of the notice.
