Section 23(3) in Karnataka Electricity Reform Act, 1999
(3)Before making any alterations or amendments in a license otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments and consider all objections received by it with reference to the proposed alterations or amendments within such time from the date of the first publication of the notice which the commission may specify by regulations, which shall not be less than 45 days.
