Section 48(4) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)The Commission may, at any stage, if it considers to be necessary, direct the licensee under this regulation to apply for Category -I Licence and consider the grant or refusal of licence and may by an interim or final order direct such licensee to cease to transmit or distribute or supply electricity in the area of operation or any part thereof or undertake trading in electricity.
