Section 20(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)(a)(i)A person who applies for a licence under sub-section (1) shall publish a notice of his application for the information of the public specifying therein that if there is any objection to the application the same may be sent to the Commission for its consideration;(ii)the notice of his application shall be published within such time in such manner and containing such particulars as the Commission may specify by regulations.(b)The Commission shall not grant a licence until,-(i)all objections and suggestions received by the Commission with reference to the application have been considered by the Commissioner:Provided that no objection or suggestion shall be considered unless it is received before the expiration of such period not being less than a month from the date of the first publication of the notice under clause (a), as the Commission may by regulations specify; and(ii)in the case of any 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 Central Government for defence purposes the Commission has ascertained that there is no objection from the Central Government to the grant of the licence.(c)Where an objection is received from any local authority concerned the Commission shall if in its opinion the objection is untenable record the opinion in writing and communicate it to such local authority alongwith reasons therefor.
