Section 83(1) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
(1)If any person objects to the grant of a licence applied for under the Act, the Commission may cause a local inquiry to be held unless the Commission is satisfied that the objection is of a trifling or vexatious nature. Written notice of the enquiry shall be given to both the applicant and the objector.
