Section 13 in Haryana Distribution and Retail Supply Licence
13. Terms as to Revocation.
- 13.1 The Commission may, provided that the requirements of Section 18 of the Act have been satisfied, at any time revoke this licence by not less than 3 months notice in writing to the Licensee :(a)if any amount payable under Condition 12 is unpaid after it has become due and remains unpaid for a period of 30 days or such longer time as the Commission may specify; or(b)if the Licensee wilfully fails to comply with Condition 6; or(c)if the Licensee has breached any of the Conditions of this licence and does not comply with an order of the Commission to rectify such breach.13.2It is a condition of this licence that the Licensee shall comply with the orders and directions of the Commission under the Act. When the Commission expressly states that an order subjects the Licensee to this compliance Condition 13.2, failure to comply with that order will render the licence liable to revocation in accordance with Section 18 of the Act (without prejudice to the Commission's right to revoke the licence on any other applicable grounds).
