Section 12(1) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(1)The terms and conditions of the licence may be modified by the Commission in public interest or on an application made by the licensee:Provided that before ordering any substantive alteration or modification in the licence, proposed to be made otherwise than on the application of the licensee, the Commission shall publish a notice in two such daily newspapers as it considers necessary with the following particulars, namely:-(a)name and address of the licensee;(b)alterations and modifications proposed to be made;(c)grounds for such alterations and modifications; and(d)inviting suggestions, if any, on the proposal for consideration of the Commission within the time specified in the notice.
