Section 19(1) in The Jammu and Kashmir Electricity Act, 2010
(1)If the Commission, after making an enquiry, is satisfied that public interests so requires, it may revoke a licence in any of the following cases, namely:-(a)where the licensee, in the opinion of the Commission, makes willful and prolonged default in doing anything required of it by or under the Act or the rules or regulations made there under;(b)where the licensee violates any of the terms and conditions of its licence the violation of which is expressly declared by such licence to render it liable to revocation;(c)where the licensee fails, within the period fixed in this behalf by its licence, or any longer period which the Commission may have granted thereof, to, -(i)show to the satisfaction of the Commission that the licensee is in a position fully and efficiently to discharge the duties and obligations imposed on it by his licence; or(ii)make the deposit or furnish the security or pay the fees or other charges required by his licence;(d)where in the opinion of the Commission the final position of the licensee is such that he is unable fully and efficiently to discharge the duties and obligations imposed on him by his licence.
