Section 54A in Telangana State Electrical Licensing Regulations, 2018
54A.
If any Permit Holder or holders of an Electrical Contractors licence defy the directions of the Board and is not surrendering the Permit & Licence, shall be debarred from getting permit or licence for 3 years or 2 years respectively and shall be eligible to apply only after expiry of debarred period duly following the rules".
