Section 20(4) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(4)The Appropriate Commission may, instead of revoking the licence under sub-section (1), permit it to remain in force subject to such further terms and conditions as it thinks fit to impose, and any further terms and conditions so imposed shall be binding upon and be observed by the licensee and shall be of like force and effect as if they were contained in the licence.
