Section 35(3) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)(i)If any person objects to the grant of a licence applied for under the Act the Commission may if either the applicant or the objector so desires, cause a local in quiry to be held of which the notice in writing shall be given to both the applicant and the objector:(ii)In case of such local inquiry a memorandum of the results of the local in quiry made shall be prepared and shall be signed by the applicant, the Officer or person designated for the purpose and such other person as the Commission may direct.
