Section 19(2)(b) in Karnataka Electricity Reform Act, 1999

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(b) in Karnataka Electricity Reform Act, 1999

(b)The Commission shall not grant a license until,-

(i)all objections received relating to the application for the license have been considered by the Commission, provided that no objection shall be considered by the Commission unless it is received within such time from the date of the first publication of the notice under clause (a), above as may be specified by regulations, which shall not be less than forty-five days; and

(ii)in the case of an application for a license to supply or transmit in an area which includes the whole or any part of any 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 has ascertained that there is no objection to the grant of the license on the part of the Central Government; [and] [Inserted by Act 26 of 2001 w.e.f 10.11.2001.]

(iii)[ the KPTC is consulted in the matter.] [Inserted by Act 26 of 2001 w.e.f 10.11.2001.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 19(2)(b) in Karnataka Electricity Reform Act, 1999