Section 17 in The Jammu and Kashmir Electricity Act, 2010
17. Licensee not to do certain things.
(1)No licensee shall, without prior approval of the 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.(2)Every licensee shall, before obtaining the approval under subsection (1), give not less than one month's notice to every other licensee whom transmits or distributes electricity in the area of such licensee who applies for such approval.(3)No licensee shall at any time assign his licence or transfer his utility, or any part thereof, by sale, lease, exchange or otherwise without the prior approval of the Commission.(4)Any agreement relating to any transaction specified in subsection (1) or sub-section (3), unless made with the prior approval of the Commission, shall be void.
