Section 8(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)The licensee shall not, at any time without the previous consent in writing of the Government, acquire, by purchase or otherwise, the licence or the undertaking of, or associate himself so far as the business of supplying energy is concerned with, any person supplying, or intending to supply, energy under any other licensee, and, before applying for such consent, the licensee shall give not less that one month's notice of the application to every local authority, both in the licensee's area of the application to every local authority, both in the licensee's area of supply, and also in the area or district in which such other person supplies, or intends to supply energy.
