Section 58(3) in The Jammu and Kashmir Electricity Act, 2010
(3)The Commission shall, within one hundred and twenty days from receipt of an application under sub-section (1) and after considering all suggestions and objections received from the public, -(a)issue tariff order accepting the application with such modifications or conditions as may be specified in that order ; or(b)reject the application for reasons to be recorded in writing if such application is not in accordance with the provisions of the Act and the rules or regulations made thereunder or the provisions of any other law for the time being in force :Provided that an applicant shall be given a reasonable opportunity of being heard before rejecting his application.
