(6)On receipt of any report under sub-section (1) or sub-section (5), the Appropriate Commission may, after giving such opportunity to the licensee or generating company, as the case may be, to make a representation in connection with the report as in the opinion of the Appropriate Commission seems reasonable, by order in writing–(a)require the licensee or the generating company to take such action in respect of any matter arising out of the report as the Appropriate Commission may think fit; or(b)cancel the licence; or(c)direct the generating company to cease to carry on the business of generation of electricity.
