Section 17 in The M.P. Vidyut Sudhar Adhiniyam, 2000
17. Amendment of Conditions of Licences.
(1)The Commission may, where in its opinion the public interest so permits or requires and in accordance with the provisions of this Act, on the application of the licensee or if the licensee is not a local authority on the application of the local authority concerned or otherwise make such alterations and amendments to the terms and conditions of a licence as it thinks fit taking into account the object and purposes of this 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 licence.(2)Where the licence has made an application under sub-section (1) proposing any alterations or amendments in the conditions of 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 such time from the date of the first publication of the notice which the Commission may specify,, which shall not be less than 30 days, have been considered; and(e)in the case of an application proposing alterations or amendments in the conditions of licence granted for an area of supply comprising the whole or any part of the cantonment, aerodrome, fortress, arsenal, 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 the conditions of 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 such time from the date of the publication of the notice as the Commission may specify which shall not be less than 30 days.
