(1)No licensee shall, without prior approval of the Appropriate Commission,–(a)undertake any transaction to acquire by purchase or takeover or otherwise, the utility of any other licensee; or(b)merge his utility with the utility of any other licensee:Provided that nothing contained in this sub-section shall apply if the utility of the licensee is situate in a State other than the State in which the utility referred to in clause (a) or clause (b) is situate.
