Section 18(3) in The Haryana Electricity Reform Act, 1997
(3)Notwithstanding the provisions of sub-sections (1) and (2) where in its opinion the public interest requires, the Commission may, on the application or with the consent of the licensee, and if the licensee is not a local authority, after consulting the local authority concerned, if any, revoke a supply licence as to the whole or any part of the area of supply upon such terms and conditions as it thinks fit.
