Section 121(b) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(b)Upon suspension of licence under sub-section (a).the utilities of the distribution licensee shall vest in the Administrator for a period not exceeding one year or up to the date on which such utility is sold in accordance with Section 20 of the Electricity Act, 2003, whichever is later.
