Section 42(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)If the Commission decides to revoke the licence, the Commission shall serve a notice of revocation upon the licencee stating the effective date from which such revocation shall take effect. The Commission shall also forward a copy of the order of Revocation to the State Government, State Transmission Utility, Central Electricity Authority, Local Authority and to such other person as the Commission considers necessary.
