Section 41 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
41. Contravention of Licence.
(1)The Commission may pass such orders, as it thinks fit in accordance with Sections 30 to 33 of the Act for the contravention or the likely contravention of the licence terms or conditions by the licensee.(2)Subject to the provisions of sections 30 to 33 of the Act and the procedure prescribed therein the Commission may follow as far as possible the general procedure prescribed in Chapter II of these Regulations in dealing with a Proceeding arising out of a contravention or likely contravention by a licensee.
