Section 35(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(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
