Section 21(2) in Rajasthan Power Sector Reforms Act, 1999
(2)Where in its opinion the public interest so permits, the Commission may, on the application or with the consent of the licensee, and after consulting the State Electricity Board or Corporation as the case may be, and the Central Government where that Government is interested, and if the licensee is not a local authority, after consulting also the local authority, if any concerned, revoke a licence as to the whole or any part of the area of supply upon such terms and conditions as it thinks fit.
