Section 21 in Rajasthan Power Sector Reforms Act, 1999
21. Revocation of licences.
(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, in the opinion of the Commission makes willful and unreasonably prolonged default in doing anything required of him by or under this Act or under any regulation or orders of the Commission:(b)where the licensee breaks any of the terms or conditions of his 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 fixed in this behalf by his licence or any longer period which the Commission may substitute therefor by order, -(i)to show, to the satisfaction of the Commission, that he is in a position fully and efficiently to discharge the duties and obligations imposed on him by his licence, or(ii)to make the deposit or furnish the security required by his licence:(d)where in the opinion of the Commission the financial position of the licensee is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by his licence;(e)where a licensee, in the opinion of the Commission, has made default in complying with any direction issued under Section 22-A of Indian Electricity Act, 1910 (Central Act No. 9 of 1910).(2)Where in its opinion the public interest so permits, the Commission may, on the application or with the consent of the licensee, and after consulting the State Electricity Board or Corporation as the case may be, and the Central Government where that Government is interested, and if the licensee is not a local authority, after consulting also the local authority, if any concerned, revoke a licence as to the whole or any part of the area of supply upon such terms and conditions as it thinks fit.(3)No licence shall be revoked under sub-section (1) unless the Commission has given to the licensee not less than three months notice, in writing, stating the grounds on which it is proposed to revoke the licence and has considered any cause shown by the licensee within the period of that notice, against the proposed revocation.(4)Where the Commission might under sub-section (1) revoke a licence it may instead of revoking the licence permit it to remain in force subject to such further terms and conditions as it thinks fit to impose and any further terms or conditions so imposed shall be binding upon, and be observed by the licensee, and shall be of like force and effect as if they were contained in the licence.
