Section 101(1) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(1)If any person objects to the grant of a licence applied for under the applicable legal framework the Commission shall, if either the applicant or the objector so desires, cause a local inquiry to be held of which the notice in writing shall be given to both the applicant and the objector:Provided that, the Commission may refuse such an inquiry if in its opinion the objection is of a trifling or vexatious nature.
