Section 34 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
34. Objections, Local Inquiries and Hearings.
(1)Any person intending to object to the grant of the licence shall file objection within the time and in the manner provided for in the Act, in these Regulations and as the Commission may direct. The objection shall be filed in the form of a reply and the provisions of Chapter II dealing with a reply shall apply to the filing of such objections.(2)When applicable, the applicant shall apply for and obtain the no objection required from the Central Government in terms of Section 20(2)(b)(ii) of the Act before the application can be placed for hearing by the Commission for grant of the licence.(3)If the applicant has duly arranged for the publication of the notice of the intended application and the time for filing of the objection is over and after the applicant has furnished to the Commission the no objection, if required, from the Central Government, the Commission may proceed to place the application for regular hearing.(4)The Commission shall give the notice of inquiry or hearing to the applicant, the persons who had filed objections, the Central Government, the Government of NCT of Delhi, and such other authority, person or body as the Commission considers appropriate.(5)If any person objects to the grant of a licence applied for under the Act:(a)the Commission shall, if either the applicant or the objector so desires, cause a local inquiry to be held of which the notice in writing shall be given to both the applicant and objector.Provided that, the Commission may refuse such an inquiry if in its opinion the objection is of a trifling or vexatious nature.(b)In case of such local inquiry a memorandum of results of the local inquiry 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.(6)The hearing on the application for grant of licence shall thereafter proceed as far as possible in the same manner as provided in Chapter II.
