Section 19(2) in The Orissa Electricity Reform Act, 1995
(2)Where the licensee has made an application under Sub-section (1) proposing any alterations or amendments to its license, 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 regulations.(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within three months from the date of first publication of the notice have been considered; and(c)in the case of an application proposing alterations or amendments in an area of transmission or supply comprising the whole or any part of the 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 shall not make any alterations or amendments except with the consent of the Central Government.
