Section 26(7) in The U.P. Electricity Reforms Act, 1999
(7)The Commission may, after considering the representations or objections received and after affording the licensee an opportunity of being heard, make an order at any time after the expiry of the period referred to in clause (c) of sub-Section (3), if, -(a)the Commission has reasons to believe that the licensee has contravened or is contravening or may in all probability contravene any of the terms and conditions of the licence; and(b)the order appears to be necessary for securing compliance with the terms and conditions of the licence.
