Section 18(2) in The Jammu and Kashmir Electricity Act, 2010
(2)Before any alternations or amendments in the licence are made under this section, the following provisions shall have effect, namely : -(a)where the licensee has made an application under subsection (1) proposing any alternation or modifications in his licence, the licensee shall publish a notice of such application with such particulars and in such manner as may be specified;(b)in the case of an application proposing alternations or modifications in the area of supply comprising the whole or any part of any cantonment, aerodrome fortress, arsenal, dockyard or camp or any building or place in the occupations of the Government for defense purposes, the Commission shall not make any alternations or modifications except with the consent of the Central Government;(c)where any alternations or modifications in a licence are proposed to be made otherwise than on the application of the licensee, the Commission shall publish the proposed alternations or modifications with such particulars and in such manner as may be specified;(d)the Commission shall not make any alternations or modifications unless all suggestions or objections received within thirty days from the date of first publication of the notice have been considered.
