Section 96 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
96.
Having regard to the provisions of clause 90 of these Regulations and the procedure prescribed therein, the inquiry by the Commission on the revocation of license, in so far as it is applicable, shall be in the same manner as provided in Chapter II of these Regulations. The licensee shall be given not less than there months notice in writing to show cause against the proposed revocation, stating the ground on which it is proposed to revoke the license.
