Section 18(2) in The Haryana Electricity Reform Act, 1997
(2)Upon making such inquiry the Commission may, if in its opinion the public interest so requires, revoke a licence in any of the following cases, namely :-(a)where the licensee, in the opinion of the Commission, has committed a wilful or unreasonable default in doing anything required of him by or under this Act, the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948, or rules made thereunder to the extent applicable in the State, read with the provisions of this Act;(b)where the licensee commits a breach of any of the terms and conditions of his licence the breach of which is expressly declared by such licence to render it liable to revocation;(c)where the licensee fails within the period specified in his licence or any longer period which the Commission may allow by order -(i)to show, to the satisfaction of the Commission, that he is in a position to fully and efficiently discharge the duties and obligations imposed on him by his licence; and(ii)to make the deposit or furnish the security required by his licence; and(d)where in the opinion of the Commission, the financial position of the licensee is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by his licence.
