Section 15(2)(b) in The Orissa Electricity Reform Act, 1995

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2)(b) in The Orissa Electricity Reform Act, 1995

(b)the Commission shall not grant a licence until, -

(i)all objections received within three months from the date of publication relating to the application for the licence have been considered by the Commission;

(ii)no objection has been obtained from the Central Government in the case of an application for a licence to supply or transmit in an area which includes the whole or any part of an cantonment, aerodrome, fortress, arsenal, dockyard or camp of any building or place in the occupation of the Central Government for defence purposes,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 15(2)(b) in The Orissa Electricity Reform Act, 1995