Section 36 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
36. Service and publication of notice.
- 1. When the Commission is satisfied, based on the material in its possession, that the licensee is contravening or likely to contravene, any of the conditions for grant of licence or grant of exemption or has contravened or likely to contravene any of the provisions of the Act, it shall by an order give necessary directions to secure compliance with that condition or provision duly taking into account the loss or damage to any person consequent to such contravention and after giving notice to the licensee.
