Section 19(2) in Karnataka Electricity Reform Act, 1999
(2)In respect of the grant of any such license, the following provisions shall apply:-(a)Any person applying for a license shall publish a notice of his application in such manner and with such particulars as may be specified by regulations within fourteen days after making the application;(b)The Commission shall not grant a license until,-(i)all objections received relating to the application for the license have been considered by the Commission, provided that no objection shall be considered by the Commission unless it is received within such time from the date of the first publication of the notice under clause (a), above as may be specified by regulations, which shall not be less than forty-five days; and(ii)in the case of an application for a license to supply or transmit in an area which includes 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 to the grant of the license on the part of the Central Government; [and] [Inserted by Act 26 of 2001 w.e.f 10.11.2001.](iii)[ the KPTC is consulted in the matter.] [Inserted by Act 26 of 2001 w.e.f 10.11.2001.](c)Where an objection is received from any local authority concerned, the Commission shall, if in its opinion the objection is insufficient, record in writing and communicate to such local authority its reasons for such opinion; and(d)No application for a license shall be made by any local authority except pursuant to a resolution passed at a meeting of such authority held after one month's previous notice of the same specifying the purpose thereof has been given in the manner in which notices of meetings of such local authority are usually given.
