Section 119(d) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(d)The Commission may, instead of revoking a licence under sub-section (a), 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.
