Section 23(2) in Karnataka Electricity Reform Act, 1999
(2)Where the licensee has made an application under sub-section (1) proposing any alterations or amendments in his license, the following provisions shall apply:-(a)The licensee shall publish a notice of the application in the manner and with the particulars as may be specified by regulations;(b)The Commission shall not make any alterations or amendments until all objections received by it with reference to the application within such time from the date of the first publication of the notice have been considered as the Commission may specify by regulations, which shall not be less than 45 days; and(c)In the case of an application proposing alterations or amendments in an area of supply 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 purposes, the Commission shall not make any alterations or amendments except with the consent of the Central Government.
