Section 21(1) in The U.P. Electricity Reforms Act, 1999
(1)No licensee or generating company shall, unless it has applied for and obtained the consent in writing of the Commission, acquire the licence, or the undertaking of, or associate with, any other licensee or any other person generating, transmitting, supplying or intending to generate, transmit or supply electricity :Provided that the Commission shall hear such person or authority as it considers proper before giving the consent under this section.
