Section 17(1) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
(1)The Commission may, in public interest, revoke a licence, after making an independent enquiry, in the following cases(a)Where a licensee makes willful or continuous default in doing any act required to be done by him under the Act or the rules/regulations made thereunder.(b)Where a licensee fails to observe any of the terms and conditions specified while granting the licence or any order/direction of the Commission.(c)When a Licensee fails, within the time allowed by the Commission:(i)to show to the Commission that he is in a position to fully and effectively discharge the duties and obligations imposed on him by the licence.(ii)to make a deposit or furnish security or pay fees or other charges required by his Licence(d)Where the Commission feels that the financial position of the licensee is such that he is not in a position to fulfill efficiently his duties/responsibilities/obligations imposed on him by his licence.
