Section 18 in The Orissa Electricity Reform Act, 1995
18. Revocation of licence.
(1)The Commission may enquire into the conduct of functioning of any licensee in carrying out the obligations under this Act, rules and regulations framed thereunder and the terms and conditions of its licence in the following circumstances :(a)upon receiving a complaint from any consumer or consumer association or any trade association; or(b)upon a reference made to it by the State Government, the Central Government or Central Electricity Authority; or(c)upon receiving a complaint from any company or person involved in the generation, transmission, distribution or supply of electricity; or(d)upon its own knowledge or information derived from any source.(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, or the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 the rules or regulations made thereunder;(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 licencee 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.(3)Notwithstanding the provisions of Sub-sections (1) and (2) the Commission may, where in its opinion the public interest so requires, on the application or with the consent of the licence, and if the licencee is not a local authority, after consulting the local authority concerned, if any, revoke a transmission or supply licence as to the whole or any part of the area of transmission or supply upon such terms and conditions as it thinks fit.(4)No licence shall be revoked under Sub-section (2) or (3) unless the Commission has given to the iicensee not less than three months, notice in writing stating the grounds on which it is proposed to revoke the licence and has considered revocation.(5)The Commission may, instead of revoking a licence, permit it to remain in force subject to such further terms and conditions so as it thinks fit to impose and any further terms or conditions imposed shall be binding upon, and be observed by, the licensee, and be of like force and effect as if they were contained in the licence.
