Section 35 in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
35. Hearings and local inquires.
(1)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 certificate, if any, required from the Central Government, the Commission may proceed to set the application for regular hearing.(2)The Commission shall give the notice of in quiry or hearing to the applicant, the persons who had filed objections, the Central Government, the State Government and such other authority, person or body as the Commission considers appropriate.(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.(4)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.
