Section 15(2) in The Haryana Electricity Reform Act, 1997
(2)In respect of the grant of any such licence the following provisions shall apply-(a)any person applying for a licence shall publish a notice of his application in such manner, and with such particulars as may be prescribed by the Commission within 14 days after making the application;(b)the Commission shall not grant a licence until -(i)all objections received relating to the application for the licence have been considered by the Commission; provided that no objection shall be considered by the Commission unless it is received within three months of the date of the first publication of the notice under clause (a) above; and(ii)in the case of an application for a licence to supply or transmit in an area which includes the whole or any part of any 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 has ascertained that there is no objection to the grant of the licence on the part of the Central Government.(c)where an objection is received from any local authority concerned, the Commission shall, if in its opinion that objection is insufficient, record in writing and communicate to such local authority its reasons for such opinion; and(d)no application for a licence shall be made by any local authority except pursuant to a resolution passed at a meeting of such authority held after one month's previous notice of the same specifying the purpose thereof has been given in the manner in which notices of meetings of such local authority are usually given.
