Section 22(4) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(4)The Commission may, instead of revoking a licence under subsection (1), permit it to remain in force subject to such further terms and conditions as it thinks fit to impose, and any further terms and conditions so imposed shall be binding upon and be observed by the licensee and shall be of like force and effect as if they were contained in the licence.
