Section 16(1) in Andhra Pradesh Electricity Reform Act, 1998
(1)The Commission may make regulations to grant exemption from the requirement to have a supply licence, but subject to compliance with such conditions if any, as may be specified in the order;Provided that the Commission shall not, under any such regulation grant any exemption except with the consent,(i)of the local authority, if any, constituted in the area where energy is to be supplied;(ii)in any case where energy is to be supplied in any area forming part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or any building or place in the occupation of the Central Government for defence purposes, of the Central Government;(iii)in any area falling within the area of supply of a licensee, of that licensee:Provided that, except in a case falling under clause (ii) no such consent shall be necessary if the Commission is satisfied that such consent has been unreasonably withheld.
