Section 19 in The U.P. Electricity Reforms Act, 1999
19. Amendment of the licence.
(1)The Commission may, cither on its own or on an application of the licensee, make such alterations and amendments in the terms and conditions of a licence as it thinks fit:Provided that no such alterations or amendments shall be made except with the consent of the licensee unless such consent has, in the opinion of the Commission, been unreasonably withheld.(2)Where the licensee has made an application under sub-section (1), the following provisions shall apply, namely :-(a)the licensee shall publish a notice of the application in such manner and with such particulars as may be provided by regulations;(b)the Commission shall not make any alteration or amendment until all the objections received within three months from the date of the last publication of the notice have been considered; and(c)in the case of an application proposing amendments in an area of transmission or supply comprising 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 shall not make any alteration or amendment except with the consent of the Central Government.(3)Before making any alteration or amendment in a licence otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments and consider all the objections received within three months from the date of the last publication of the notice.
