Section 15(5) in The Jammu and Kashmir Electricity Act, 2010
(5)Before granting a licence under section 14, the Commission shall -(a)publish a notice in at least two such daily newspapers, as the Commission may consider necessary, stating the name and address of the person to whom it proposes, to issue the licence ; and(b)consider all suggestions or objections and the recommendations, if any, of the State Transmission, if any, of the State Transmission Utility.
