Section 5(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(a)the Government shall serve a notice of the revocation upon the licensee and where the whole of the area of supply is included in the area for which a single local authority is constituted, upon that local authority is constituted, upon that local authority also and shall in the notice fix a date on which the revocation shall take, effect; and on and with effect from that date all the powers and liabilities of the licensee under this Act shall absolutely cease and determine;
