Section 12 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
12. Local inquiries and Hearings.
(1)Upon compliance by the applicant of all the conditions pertaining to the submission of documents, obtaining of permissions and publication of notices and upon the expiry of the time for receiving objections, the Commission may consider the application for grant of licence through a hearing or without hearing process as it considers appropriate.(2)(a)If any person objects to the grant of a licence applied for under the Act the Commission may, if it considers necessary, cause a local inquiry to be held for which the notice in writing shall be given to both the applicant and the objector.(b)Where a local inquiry is ordered and held under clause (a) above, the Commission shall, in its order requiring the local inquiry, or by further order in writing, specify the time within which the local inquiry is to be completed.Provided that the Commission may, for reasons to be recorded in writing, extend the time fixed by it for the local inquiry.(c)In case such local inquiry is ordered and conducted, a memorandum of the results of the local inquiry made shall be prepared and shall be signed by the applicant, the Designated Officer and such other person as the Commission may direct.(d)The Commission while hearing the application for the grant of licence shall consider the results of the local inquiry.(3)The Commission on deciding to follow a public hearing process shall thereafter proceed as far as possible in the same manner as provided in Chapter II of the Conduct of Business Regulations.(4)The Commission shall give the notice of hearing to the applicant, the Central Government, the State Government and such other authority, person or body as the Commission considers appropriate.(5)The Commission may determine the manner, the place, the date and the time of the hearing on the application.
