Section 15(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(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 the 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 may be considered by the Commission unless it is received within such time from the date of the first publication of the notice under clause (a) as the Commission may prescribe which shall not be less than 30 days; 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 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.
