Section 16 in Andhra Pradesh Electricity Reform Act, 1998
16. Exemptions from the requirement to have a licence
(1)The Commission may make regulations to grant exemption from the requirement to have a supply licence, but subject to compliance with such conditions if any, as may be specified in the order;Provided that the Commission shall not, under any such regulation grant any exemption except with the consent,(i)of the local authority, if any, constituted in the area where energy is to be supplied;(ii)in any case where energy is to be supplied in any area forming part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or any building or place in the occupation of the Central Government for defence purposes, of the Central Government;(iii)in any area falling within the area of supply of a licensee, of that licensee:Provided that, except in a case falling under clause (ii) no such consent shall be necessary if the Commission is satisfied that such consent has been unreasonably withheld.(2)An exemption may be granted,(a)to persons of a particular, category; or(b)to a particular person; or(c)for a particular period;and an exemption to persons of a particular category or to a particular person shall be published in such manner as the Commission considers appropriate for bringing it to the attention of that person or persons of that category and of the public in general.(3)The exemption granted may be revoked by the Commission at any time for reasons to be recorded in writing.(4)An exemption, unless previously revoked, shall continue in force for such period as may be specified in or determined by or under the exemption.(5)Every regulation or exemption made by the Commission under this Act shall be published in the Official Gazette.
