Section 22(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)Where the licensee has made an application under sub-section (1) proposing an amendment in his licence, the following provision shall apply, namely.-(a)the licensee shall invite objections from interested persons by publishing a notice of the application in such manner and with such particulars as the commission may specify by regulations ;(b)the Commission shall not make any amendment until all objections received by it with reference to the application within one month from the date of the first publication of the notice have been considered ;(c)in the use of an application proposing an amendment in an area of supply or distribution comprising the whole or any part of the cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purpose, the Commission shall not make the amendment except with the consent of the Central Government.
