Section 94 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
94.
The Commission may direct that notice of the application be served on the Central Government, the State Government, the local authority or any other authority or person or body as the Commission may direct in such other manner, as the Commission may consider appropriate. Further in the case of and application for a licence for an area including 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 Government for defence purposes, the Commission shall issue a licence only after ascertaining that the Central Government has no objection to the grant of the licence.
