Section 110(3) in The Jammu and Kashmir Electricity Act, 2010
(3)Notwithstanding anything contained in sub-section (1) of section 95, sub-section (1) of section 96, section 97 and section 98, the licence or certificate of competency or permit or such other authorization issued under the rules made under the Act to any person who acting as an electrical contractor, supervisor or worker abets the commission of an offence punishable under sub-section (1) of section 95, sub-section (1) of section 96, section 97, or section 98, on his conviction for such abetment, may also be cancelled by the licensing authority :Provided that no order of such cancellation shall be made without giving such person an opportunity of being heard.Explanation : - For purposes of this sub-section, 'licensing authority' means the officer who for the time being in force is issuing or renewing such licence or certificate of competency or permit or such other authorization.
