Section 23(1) in Rajasthan Power Sector Reforms Act, 1999
(1)Where the Commission revokes, under sub-section (1) of Section 21, the licence of a licensee, the following provisions shall have effect, namely:-(a)the Commission shall serve a notice of revocation upon the licensee and shall fix a date on which the revocation shall take effect: and on and from that date, or on and from the earlier date, on which the undertaking of the licensee is sold to a purchaser in pursuance of any of the succeeding clauses or is delivered to a designated purchaser in pursuance of sub-section (3), all the powers and liabilities of the licensee under this Act shall absolutely cease and determine:(b)the Commission shall invite applications for acquiring the undertaking of the licensee whose license has been revoked and determine terms and conditions of the sale of the undertaking:(c)the Commission may, by notice in writing, require the licensee to sell, and thereupon the licensee to sell, and thereupon the licensee shall sell the undertaking to the person whose application has been accepted by the Commission and such person is referred to in this section as the "purchaser": and(d)the Commission may make such interim arrangement in regard to the undertaking of the licensee for maintaining the electricity transmission, distribution and supply as may be considered appropriate including the appointment of administrators and special directors for the undertaking.
