Section 17 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007
17. Revocation of Licence.
(1)The Commission may, in public interest, revoke a licence, after making an independent enquiry, in the following cases(a)Where a licensee makes willful or continuous default in doing any act required to be done by him under the Act or the rules/regulations made thereunder.(b)Where a licensee fails to observe any of the terms and conditions specified while granting the licence or any order/direction of the Commission.(c)When a Licensee fails, within the time allowed by the Commission:(i)to show to the Commission that he is in a position to fully and effectively discharge the duties and obligations imposed on him by the licence.(ii)to make a deposit or furnish security or pay fees or other charges required by his Licence(d)Where the Commission feels that the financial position of the licensee is such that he is not in a position to fulfill efficiently his duties/responsibilities/obligations imposed on him by his licence.(2)The Commission may revoke a licence on an application or with the consent of the licensee either in whole or part of his area of distribution on such terms and conditions as it may deem necessary.(3)The Commission, before revoking a Licence, shall give a notice of not less than three months in writing indicating the grounds on which the licence is proposed to be revoked and consider the reasons put forth by the licensee against such revocation.(4)The Commission, may instead of revoking the licence under sub-regulation (1) above, may allow the licence to remain in force subject to further terms and conditions, as it may deem fit, which shall be binding and followed scrupulously by the licensee.(5)The Commission, while ordering revocation of licence, shall specify the date from which the revocation takes effect.(6)Apart from the revocation of licence under this Regulation, the Commission may also impose any penalty, which it deems appropriate or initiate proceedings for prosecution of the licensee under the provisions of the Act.
