Section 19 in Andhra Pradesh Electricity Reform Act, 1998
19. Amendment of licences
(1)The Commission may, where in its opinion the public interest so permits or requires, on the application of the licensee and if the licensee is not a local authority on the application of the local authority concerned or otherwise on its own may make such alterations and amendments to the terms and conditions of a licence as it thinks fit taking into account the objects and purposes of the Act:Provided that no such alterations or amendments, other than an alteration or amendment pursuant to a licence condition referred to in sub-section (7) of section 15 or sub-section (5) of section 18 shall be made except with the consent of the licensee.(2)Where the licensee has made an application under sub-section (1) proposing any alterations or amendments in his licence, the following provisions shall apply,(a)the licensee shall publish a notice of the application in the manner and with the particulars as may be prescribed by the Commission;(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within three months from the date of the first publication of the notice have been considered; and(c)in the case of an application proposing alterations or amendments in an area of supply comprising the whole or any part of the cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes the Commission shall not make any alterations or amendments except with the consent of the Central Government.(3)Before making any alterations or amendments in a licence otherwise than on the application of the licensee, the Commission shall publish the proposed alterations, or amendments and consider all objections received by it with reference to the proposed alterations or amendments within three months from the date of the first publication of the notice.
