Section 17(4) in Karnataka Electricity Reform Act, 1999
(4)No generating company or generating station shall, at any time, without the previous consent in writing of the Commission, acquire by purchase or otherwise the licence or the undertaking of, or associate himself with, so far as the business of generating, transmitting, distribution or supply of energy is concerned, any other licensee or person transmitting, supplying or intending to transmit or supply electricity :Provided that before granting consent the Commission may publish such notices inviting objection as the Commission may specify by regulations.
