Section 6(2) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(2)Suo motu applications for distribution or transmission licence, if received without any specific notifications to this effect by the Commission, shall be considered by the Commission in the following manner:(a)The Commission will satisfy itself that the proposal is technically and otherwise, a viable one. It will improve the consumer's interest and also promote competition;(b)Public will be informed regarding the receipt of such a suo motu application and further applications will be invited from any other interested (parties) persons;(c)Based on all applications received, these regulations along with the procedures laid down will be followed for issue of licence.
