Section 14 in The Delhi Electricity Reform Act, 2000
14. Revocation of licence.
(1)The Commission after making an enquiry, is satisfied that the public interest so require, it may revoke the license of the Electricity trader for the grounds and as per the procedure stipulated in section 19 of the Act, and also;(a)where Licensee has failed or neglected to undertake trading in electricity for four consequent quarters.(b)when the Licensee makes an application for revocation of the license and the Commission is satisfied that public interest so requires, the Commission may revoke his license, on such terms and conditions as it thinks fit:Provided further that the Commission may, instead of revoking a license under this Regulation, permit the license to remain in force subject to such further terms and conditions as it thinks fit to impose, and any further terms and 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 license.
