Section 59 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
59. Revocation of the licence.
(1)It shall be a condition of the licence that the Commission shall have the power to revoke in the circumstances specified under section 4 of the Indian Electricity Act, 19 10 and the consequences provided in the said Act on such revocation shall follow,(2)The proceedings for revocation of the licence or for passing of any other orders in lieu of such revocation may be initiated by an order passed by the Commission which the Commission may initiate suo moto or on application of the licensee or on receipt of any complaint or information from any person.(3)The Commission may give notice of the proceedings for the revocation of the licence to the licensee and to such other persons, authorities or bodies as it may consider necessary.(4)The inquiry by the Commission on the revocation of the licence, in so far as it is applicable, shall be in the same manner as provided in Chapter 11 of the regulations.(5)The licensee shall be given not less than three months notice in writing to show cause against the proposed revocation and the notice to show cause issued to the licensee shall clearly state the grounds on which the Commission proposes to revoke the licence.(6)If the Commission decides to revoke the licence, the Commission shall give the notice of the revocation to the licensee specifying the effective date from which such revocation shall take effect. The notice for revocation of licence, shall be in such form as the Commission may direct. The Commission may, at its discretion, order refund in part, the annual license fee in case of revocation of licence.(7)The Commission may, instead of revoking the licence, pass any other order imposing further terms and conditions subject to which the licence is permitted to operate thereafter.
