Section 34 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
34. Hearings and local inquiries.
(1)If the applicant has duly arranged for the publication of the notice of the application and the time for filing of the objections is over and after the applicant has furnished to the Commission the no objection certificate required from the Central Government, the Commission may proceed with the hearing of the application.(2)The Commission shall give the notice of hearing to the applicant, the persons who had filed objections, the Central Government, the State Government, the local authority and such other authority, person or body as the Commission may consider appropriate.(3)The Commission shall consider the recommendations, if any, from the State Transmission Utility in regard to the grant of Intra State Transmission Licence.(4)If any person objects to the grant of licence applied for, the Commission may, 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 the applicant and the objector and other concerned parties.(5)In case of a local inquiry, under Clause (4) above, a memorandum of the results of the inquiry made shall be prepared and shall be signed by the applicant, objector, the Officer or person designated for the purpose and such other person as the Commission may direct.(6)The hearing on the application for grant of licence shall thereafter proceed as far as possible in the same manner as provided in Chapter II.(7)Before granting a licence the Appropriate Commission shall :-(a)publish a notice in two such daily newspapers, as the Commission may consider necessary, stating the name and address of the person to whom it proposes to issue the licence;(b)consider all suggestions or objections and the recommendations, if any, of the State Transmission Utility.
