Section 3(3) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(3)Where in its opinion the public interest so permits, the Government may on the application or with the consent of the licensee, and, after consulting the local authority (if any) concerned,-(a)revoke a licence as to the whole or any part of the area of supply upon such terms and conditions as it thinks fit, or(b)make such alterations or amendments in the terms and conditions of a licence, including the provisions specified in section 3, sub-section (2), clause (e) as it thinks fit.
