Section 17(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)Where the licence has made an application under sub-section (1) proposing any alterations or amendments in the conditions of his licence, the following provisions shall apply,-(a)the licensee shall publish a notice of the application in the manner and with the particulars as may be prescribed by the Commission;(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within such time from the date of the first publication of the notice which the Commission may specify,, which shall not be less than 30 days, have been considered; and(e)in the case of an application proposing alterations or amendments in the conditions of licence granted for an area of supply comprising the whole or any part of the cantonment, aerodrome, fortress, arsenal, or camp or of any building or place in the occupation of the Central Government for defence purposes, the Commission shall not make any alterations or amendments except with the consent of the Central Government.
