Section 22(6) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(6)Where the Commission has given notice for revocation of licence under subsection (5) without prejudice to any penalty which may be imposed or prosecution proceedings which may be initiated under this Act, the licensee may, after prior approval of that Commission, sell his utility to any person who is found eligible by the Commission for grant of licence.
