18. Amendment of licence.—
(1) Where in its opinion the public interest so permits, the Appropriate
Commission, may, on the application of the licensee or otherwise, make such alterations and amendments
in the terms and conditions of his licence as it thinks fit:
Provided that no such alterations or amendments shall be made except with the consent of the
licensee unless such consent has, in the opinion of the Appropriate Commission, been unreasonably
withheld.
(2) Before any alterations or amendments in the licence are made under this section, the following
provisions shall have effect, namely:—
(a) where the licensee has made an application under sub-section
(1) proposing any alteration or
modifications in his licence, the licensee shall publish a notice of such application with such
particulars and in such manner as may be specified;
(b) in the case of an application proposing alterations or modifications in the area of supply
comprising the whole or any part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp
or any building or place in the occupation of the Government for defence purposes, the Appropriate
Commission shall not make any alterations or modifications except with the consent of the Central
Government;
(c) where any alterations or modifications in a licence are proposed to be made otherwise than on
the application of the licensee, the Appropriate Commission shall publish the proposed alterations or
modifications with such particulars and in such manner as may be specified;
(d) the Appropriate Commission shall not make any alterations or modifications unless all
suggestions or objections received within thirty days from the date of the first publication of the
notice have been considered.
