Section 8 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
8. Licensee not to purchase or associate himself with, other licensed undertakings or transfer his undertakings.
(1)The licensee shall not, at any time without the previous consent in writing of the Government, acquire, by purchase or otherwise, the licence or the undertaking of, or associate himself so far as the business of supplying energy is concerned with, any person supplying, or intending to supply, energy under any other licensee, and, before applying for such consent, the licensee shall give not less that one month's notice of the application to every local authority, both in the licensee's area of the application to every local authority, both in the licensee's area of supply, and also in the area or district in which such other person supplies, or intends to supply energy.(2)The licensee shall not at any time assign his licensee or transfer his undertaking, or any part thereof, by sale, mortgage, lease, exchange or otherwise without the previous consent in writing of the Government.(3)Any agreement relating to any transaction of the nature described in sub-section (1) or sub-section (2), unless made with, or subject to, such consent as aforesaid, shall be void.
