Section 17(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)Save as provided in section 12, sub-section (3), nothing in the Part shall be deemed to authorise or empower a licensee to place any aerial line along or across any street, railway, tramway, canal or waterway unless and until the Government has communicated to him a general approval in writing of the methods of construction which he proposes to adopt:Provided that the communication of such approval shall in no way relieve the licensee of his obligations with respect to any other consent required by or under this Act.
