Section 46(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(6)Where the Commission has given notice for revocation of licence, the licensee may, after prior approval of the Commission, sell the undertakings of the licensee to any person who is found eligible by the Commission for grant of licence, without prejudice to any penalty which may be imposed or prosecution proceeding which may be initiated against the person whose license is revoked.
