Section 5(f) in Telangana State Electrical Licensing Regulations, 2018
(f)to consider allegations against Supervisors, Wiremen or Contractors holding a permit, certificates of license granted by the Board, of incompetence, negligence, breach of the Electricity Act, 2003 & Regulations made thereunder and Telangana State Electrical Licensing Regulations, 2018 or malpractice or breach of a condition of a license and to decide and to take such action as may be considered necessary; including the impose of penalty of upto Rs.10,000/- (Rupees Ten thousand only) and to cancel the license or permit holder for repeated breach or violation of said Regulations by any licensed Electrical Contractor or Permit holder as the case may be.
