Section 14 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
14. Revocation of Licence.
- The Commission may revoke the licence, in any of the following circumstances, namely:-(a)Where the licensee in the opinion of the Commission, makes wilful and prolonged default in doing anything required of him by or under the Act, or the Rules or the Regulations;(b)Where the licensee breaches any of the terms and conditions of his licence, the breach of which is expressly declared by such licence to render it liable to revocation;(c)Where the licensee fails, within the period of fixed in this behalf by his licence, or any longer period which the Commission may allow therefor, to show to the satisfaction of the Commission, that he is in a position fully and efficiently to discharge the duties and obligations imposed on him by his licence;(d)Where in the opinion of ,the Commission the financial position of the licensee is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by his licence;(e)Where the licensee has neglected to undertake trading in electricity;(f)Where the licensee fails to meet the qualifications specified for making an application or incurs any of the disqualifications under these regulations;(g)Where the licensee fails to submit the information as required in accordance with the Regulations 9,10 and 11 or knowingly furnishes false and wrong information;Provided that the licence shall not be revoked except after an enquiry by the adjudicating officer appointed by the Commission under Section 143 of the Act in the j manner prescribed by the Central Government:Provided further that the Commission may, instead of revoking a licence under Clause (1) above, permit the licence to remain in force subject to such further terms and conditions as it thinks fit to impose, and any further terms and conditions so imposed shall be binding upon and be observed by the licensee and shall be of like : force and effect as if they were contained in the licence.(2)When the licensee makes an application for revocation of the licence and the Commission is satisfied that such revocation of licence shall not prejudicially affect the public interest, the Commission may revoke his licence, on such terms and conditions as it thinks fit.(3)The Commission shall serve a notice, of revocation upon the licensee and fix ; a date on which the revocation shall take effect.Chapter-VI Miscellaneous
