Section 18 in The Jammu and Kashmir Electricity Act, 2010
18. Amendment of licence.
(1)Where in its opinion the public interest so permits, the Commission, may, on the application of the licensee otherwise, make such alternations and amendments in the terms and conditions of his licence as it thinks fit :Provided that no such alternations or amendments shall be made except with the consent of the licensee unless such consent has, in the opinion of the Commission, been unreasonably withheld.(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.
