Section 49 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
49. Objections.
(1)Any person intending to object to the grant of the licence shall file objection within the time and in the manner provided for in the Act, in these regulations and as the Commission may direct. The objection shall be filed in the form of a reply and the provisions of Chapter 11 dealing with a reply shall apply to the filing of such objections.(2)When applicable, the applicant shall apply for and obtain the no objection certificate(s) required from the Central Government or the Punjab Government; as the case may be, before the application can be placed for hearing by the Commission for grant of the licence.
