Section 23(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)If upon making such inquiry, the Commission is of the opinion that the public interest so requires, it may revoke a licence in any of the following cases, namely.-(a)where the licensee, in the opinion of the Commission, has committed a wilful or unreasonably prolonged default in doing anything required by or under this Act or regulations;(b)where the licensee commits a breach of any of the terms and conditions of the licence, the breach of which is expressly declared by such licence to render it liable to revocation;(c)where the licensee fails within the period specified in the licence or any longer period that the Commission may, by order, allow-(i)to show, to the satisfaction of the Commission, that he is in a position to discharge the duties and obligations imposed on him by the licence; and(ii)to make deposit or furnish the security required by the licence;(d)where in the opinion of the Commission the financial position of the licensee is such that the licensee is unable to discharge the duties and obligations imposed on him; and(e)where the licensee, in the opinion of the Commission has made default in complying with a direction given by the Commission.
