Section 15 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
15. Grant of licence.
(1)The Commission shall, as far as practicable, within ninety days after receipt of such application, -(a)issue a licence subject to the provisions of the Act and the rules and Regulations made thereunder after taking all objections/ suggestions into consideration; or(b)reject the application for reasons to be recorded in writing if such application does not conform to the provisions of the Act or the rules and regulations made thereunder or the provisions of any other law for the time being in force.Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard.(2)After issue of licence, the Commission shall forward a copy of the licence to the Government of Jammu & Kashmir, Central Electricity Authority, local authority and to such other person as the Commission may consider it necessary.
