Section 23 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
23. Terms of revocation.
- 1. The Commission may at any time revoke the license, if-(a)The licensee requests in writing to the Commission that the license may be revoked; or(b)Any amount payable under regulation 18 remains unpaid for a period of ninety (90) days after it has become due; or(c)The licensee, in the opinion of the Commission has committed a material breach of any of the terms and conditions of the license and has failed to comply with any order or direction issued by the Commission to rectify such breach; or(d)The licensee in the opinion of the Commission, is not in a position to fully and efficiently discharge the duties and obligations imposed under the license; or(e)In the opinion of the Commission the licensee has committed a willful or unreasonable default in doing anything required of him by or under the Electricity Laws or Indian Electricity Grid Code.Provided that the license shall not be revoked without a notice of not less than 90 days in writing to the licensee stating the reasons for which the license is proposed to be revoked and after consideration of the cause shown by the licensee.Provided further that on consideration of the cause shown by the licensee, the Commission may, instead of revoking the license, permit it to remain in force, subject to such further terms and conditions as the Commission may impose and such further terms and conditions so imposed by the Commission shall be observed by the licensee, and be of like force and effect as if these were contained in the license.
