Section 11 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
11. Verification of objections.
- Where the application is for grant of licence for 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 Government for defence purposes, the licence shall be granted by the Commission only after ascertaining that there is no objection to the grant of licence on the part of the Central Government.
