Section 122(2) in The Jammu and Kashmir Electricity Act, 2010
(2)Where any difference or dispute arises between the operator, and the telegraphic authority as to whether the operator has constructed, laid down or placed his electric lines, electrical plant or other works, or worked his system, in contravention of sub-section (1), as to whether working of any wire, line or current is or is not injuriously affected thereby, the matter shall be referred to the Government and the Government, unless it is of the opinion that wire or line has been placed in unreasonable proximity to the electric lines, electrical plant or works of the operator after the construction of such lines, plant or works, may direct the operator to make such alterations in, or additions to, his system as may be necessary in order to comply with provisions of this section, and the operator shall make such alterations or additions accordingly :Provided that nothing in this sub-section shall apply to the repair, renewal or amendment of any electric line or electrical plant so long as the course of the electric line or electrical plant and the amount and nature of the electricity transmitted thereby are not altered.
