Section 43 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
43. Revocation of the licence.
(1)The proceedings for revocation of the licence or for passing of any other orders specified in Section 23 and 25 of the Act shall be initiated by an order passed by the Commission which the Commission may initiate suo motto or on application of the licensee or on receiving any complaint or information from any person.(2)The Commission may give notice of the Proceedings for the revocation of the licence to the licensee and to such other persons, authority or body as it may consider necessary.(3)Subject to the provisions of Sections 30 to 33 of the Act and the procedure prescribed therein, the inquiry by the Commission on the revocation of the licence in so far it is applicable, shall be in the same manner as provided in Chapter II of the Regulations.Provided that the licensee shall be given not less than three months notice in writing to show cause against the proposed revocation and the notice to show cause issued to the licensee shall clearly state the grounds on which the Commission proposes to revoke the licence as Provided in section 23 of the Act.(4)If the Commission decides to revoke the licence, the Commission shall issue the notice of revocation on the licensee specifying the effective date from which such revocation shall take effect. The revocation of licence shall be in such form as the Commission may direct. The Commission may, at its discretion, order refund, in part, the annual licence fee in case of revocation of licence.(5)The Commission may instead of revoking the licence pass any other Order imposing further terms and conditions subject to which the licensee is permitted to operate thereafter.(6)A licensee wishing to, apply or give consent for revocation or part revocation of his licence under section 23(3) of the Act may make an application to the Commission. The Commission shall pass orders on such applications, after hearing the licensee and such other persons as it thinks fit. The procedure to be followed by the Commission on such application shall be as far as possible as provided in Chapter II of these Regulations.
