Section 18(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)After making the inquiry under sub-section (1), the Commission may, if in its opinion the public interest so requires, revoke a licence in any of the following cases namely :-(a)where the licensee, has committed a wilful or unreasonable default in doing anything required by or under this Act or regulations made thereunder or the Indian Electricity Act, 1910 (No. 9 of 1910) or the Electricity (Supply) Act, 194S (No. 54 of 1948) or rules or regulations made thereunder to the extent applicable in the State read with the provisions of this Act;(b)where the licensee commits a breach of any of the terms and conditions of the licence, the breach of which is expressly declared by such licence to render it liable to revocation;(c)where the licensee fails within the period specified in the licence or any longer period that the Commission may allow by order-(i)to show, to the satisfaction of the Commission, that it is in a position to fully and efficiently discharge the duties and obligations imposed by the licence; and(ii)to make the deposit or furnish the security required by the licence; and(d)where the financial position of the licensee is such that the licensee is unable to fully and efficiently discharge the duties and obligations imposed on him by the licence.
