Section 23(1) in Karnataka Electricity Reform Act, 1999
(1)The Commission may, where in its opinion the public interest so permits or requires, on the application of the licensee or otherwise and if the licensee is not a local authority, after consulting the concerned local authority, if any, make such alterations and amendments to the terms and conditions of a license as it thinks fit taking into account the object and purposes of the Act :Provided that no such alterations or amendments, other than an alteration or amendment pursuant to a license condition referred to in sub-section (7) of section 19 or sub-section (5) of section 22 shall be made except with the consent of the licensee.
