Section 19(2) in The U.P. Electricity Reforms Act, 1999
(2)Where the licensee has made an application under sub-section (1), the following provisions shall apply, namely :-(a)the licensee shall publish a notice of the application in such manner and with such particulars as may be provided by regulations;(b)the Commission shall not make any alteration or amendment until all the objections received within three months from the date of the last publication of the notice have been considered; and(c)in the case of an application proposing amendments in an area of transmission or supply comprising the whole or any part of any cantonment, aerodrome, fortress, arsenal, or camp or of any building or place in the occupation of the Central Government, for defence purposes, the Commission shall not make any alteration or amendment except with the consent of the Central Government.
