Section 118 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
118. Revocation of the licence.
- The proceedings for revocation of the licence or for passing of any other orders specified in Section 18 of the U.P. Electricity Reforms Act read with Section 19 of the Electricity Act, 2003 shall be initiated by an order passed by the Commission which the Commission may initiate suo moto or on application of the licensee or on receiving any complaint or information from any person in accordance with procedure set out herein.
