Section 4(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)The Government may if in to opinion the public interest so requires, revoke a licence in any of the following cases, namely :-(a)where the licensee, in the opinion of the Government makes wilful and un-reasonable belonged default in doing any thing required of him by or under this Act;(b)where the licensee breaks any of the terms, or conditions of his licence the break of which is expressly declared by such licence to under it liable to revocation.(c)where the license fails, within the period fixed in this behalf by his licence or any longer period which the Government may substitute there for by order under sub-section (3), clause (b), and before exercising any of the powers conferred on him thereby in relation to the execution of works,-(i)to show, to the satisfaction of the Government that he is in a position fully and efficiently to discharge the duties and obligation imposed on him by his licence ; or(ii)to make the deposit or furnish the security required by his licence ;(d)where the licensee is, in the opinion of the Government, unable by reason of his insolvency, fully and efficiently to discharge the duties and obligations imposed on him by his licence.
