Section 99 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
99.
Subject to the provisions of Sections 28 to 31 of the Act and the procedure described 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. 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 18 of the Act.
