Section 37 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
37. Hearings and local inquiries.
(1)If the applicant has duly arranged for the publication of the notice of the intended application and the time for filing of the objection is over and after the applicant has furnished to the Commission the no objection certificate, if any, required from the Central Government, the Commission may proceed with the hearing of the application.(2)The Commission shall give the notice of hearing to the applicant, the persons who had filed objections, the Central Government, the State Government, the local authority and such other authority, person or body as the Commission may consider appropriate.(3)The Commission shall consider the recommendations, if any, from the State Transmission Utility in regard to the grant of a transmission licence.(4)If any person objects to the grant of a licence applied for, the Commission may if either the applicant or the objector so desires, cause a local inquiry to be held of which the notice in writing shall be given to both the applicant and the objector.(5)In case of such local inquiry a memorandum of the results of the inquiry made shall be prepared and shall be signed by the applicant, the officer or person designated for the purpose and such other person as the Commission may direct.(6)The hearing on the application for grant of licence shall thereafter proceed as far as possible in the same manner as provided in Chapter-II.
