Section 35 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
35. Enforcement of order passed by the Commission.
(1)When the Commission is satisfied that a licensee has failed to comply with any of the conditions of the licence or provisions of the Act or codes or regulations, it may direct an investigation into the affairs of the licensee at the cost of the licensee.(2)The investigating authority shall conduct the investigation in accordance with the provisions of section 88 of the Act.(3)On receipt of investigation report from the investigating authority, the Commission may in accordance with the provisions of the Act and giving such opportunities to the licensee to make representation in connection with the report as in the opinion of the Commission seems reasonable, by order in writing-(a)Require the licensee to take such action in respect of any matter arising out of the report as the Commission may think fit;(b)Cancel the licence or suspend in the case of distribution licensee.(4)The Commission may also, after giving reasonable notice to the licensee publish the report submitted by the investigating authority.(5)The Secretary shall ensure enforcement and compliance of the orders passed by the Commission, as directed under the Conduct of Business Regulations and in accordance with the provisions of section 89 of the Act.
