Section 19(1) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007
(1)The Commission may revoke a transmission licence on its own or on application of the Licensee or on receiving any complaint from any person in accordance with the provisions of the Act, and, these Regulations in any of the following circumstances;(i)Where the conditions and circumstances under which the licence was granted no longer exist.(ii)Where the Commission concludes, after enquiry, that the licensee willfully defaulted in carrying out his duties under the Act or the rules or regulations made thereunder or under the terms and conditions of the licence or has failed to comply with the directives of the Commission.(iii)Where the circumstances of the licensee as perceived by the Commission indicate that the licensee's financial, managerial and technical capabilities are no longer adequate for fulfilling his duties and discharging obligations under the Act and conditions of the licence.(iv)Where the licensee persistently fails to fulfill his part in maintaining Grid Standards and, as a result, the distribution systems and the generating units are jeopardized and quality of supply to consumers suffers frequently and the licensee does not take corrective action.
