Section 23 in Karnataka Electricity Reform Act, 1999
23. Amendment of licenses.
(1)The Commission may, where in its opinion the public interest so permits or requires, on the application of the licensee or otherwise and if the licensee is not a local authority, after consulting the concerned local authority, if any, make such alterations and amendments to the terms and conditions of a license as it thinks fit taking into account the object and purposes of the Act :Provided that no such alterations or amendments, other than an alteration or amendment pursuant to a license condition referred to in sub-section (7) of section 19 or sub-section (5) of section 22 shall be made except with the consent of the licensee.(2)Where the licensee has made an application under sub-section (1) proposing any alterations or amendments in his license, the following provisions shall apply:-(a)The licensee shall publish a notice of the application in the manner and with the particulars as may be specified by regulations;(b)The Commission shall not make any alterations or amendments until all objections received by it with reference to the application within such time from the date of the first publication of the notice have been considered as the Commission may specify by regulations, which shall not be less than 45 days; and(c)In the case of an application proposing alterations or amendments in an area of supply comprising the whole or any part of the 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 shall not make any alterations or amendments except with the consent of the Central Government.(3)Before making any alterations or amendments in a license otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments and consider all objections received by it with reference to the proposed alterations or amendments within such time from the date of the first publication of the notice which the commission may specify by regulations, which shall not be less than 45 days.
