Section 15(2) in The Orissa Electricity Reform Act, 1995
(2)in respect of the grant of licence under Sub-section (1), the following provisions shall apply, -(a)any person applying for a licence shall publish a notice of his application in such manner; and with such particulars as may be prescribed by the Commission within 14 days after making the application;(b)the Commission shall not grant a licence until, -(i)all objections received within three months from the date of publication relating to the application for the licence have been considered by the Commission;(ii)no objection has been obtained from the Central Government in the case of an application for a licence to supply or transmit in an area which includes the whole or any part of an cantonment, aerodrome, fortress, arsenal, dockyard or camp of any building or place in the occupation of the Central Government for defence purposes,(c)where an objection is received from any local authority concerned, the Commission shall, if in its opinion the objection is insufficient, record in writing and communicate to such local authority its reasons for such opinion; and(d)no application for a licence shall be made by any local authority except pursuant to a resolution passed at a meeting of such authority held after one month's previous notice of the same specifying the purpose thereof has been given in the manner in which notices of meetings of such local authority are usually given.
