Section 88(6) in The Jammu and Kashmir Electricity Act, 2010
(6)On receipt of any report under sub-section (1) or subsection (5), the Commission may, after giving such opportunity to the licensee or generating company, as the case may be, to make a representation in connection with the report as in the opinion of the Commission seems reasonable, by order in writing, -(a)require the licensee or the generating company to take such action in respect of any matter arising out of the report as the Commission may think fit ; or(b)cancel the licence ; or(c)direct the generating company to cease to carry on the business of generating of electricity.
