Section 27 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
27. Notice of acquisition or merger of any utility of Licensee with that of any other Licensee.
(1)For purpose of securing the prior approval in terms of section 17 of the Act, the Commission shall require the applicant to first publish the brief particulars of his application in two English dailies and two Urdu dailies circulating in the area to which the proposed acquisition relates. The Commission would consider all objections received within thirty days of the date of publication of the notice before granting or refusing the approval sought.(2)The procedure in the Conduct of Business Regulations shall as far as practicable, apply to proceedings under sub-regulation (1).
