Section 20(6) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(6)Where the Appropriate Commission has given notice for revocation of licence under sub-section (5), without prejudice to any penalty which may be imposed or prosecution proceedings which may be initiated under this Act, the licensee may, after prior approval of that Commission, sell his utility to any person who is found eligible by the Commission for grant of licence.
