Section 23(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(3)Where in its opinion the public interest so requires the Commission may, on the application or with the consent of the licensee, and if the licensee is not a local authority, after consulting the local authority concerned, revoke a license as to the whole or any part of the area of transmission, distribution or supply upon such terms and conditions as it thinks fit.
