Section 23(5) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(5)The Commission may, instead of revoking the licence under sub-section (2), permit it to remain in force subject to such modifications or such further terms and conditions as it thinks fit to impose and the terms and conditions so imposed shall be binding upon, and be complied with by the licensee, and be of like force and effect as if they were contained in the licence.
