Section 119(a) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(a)If the Commission, after making an enquiry, is satisfied that public interest so requires, it may revoke a licence in any of the following cases, namely :-(i)where the licensee makes wilful and prolonged default in doing anything required of him by or under his applicable legal framework or the rules or regulations made thereunder;(ii)where the licensee breaks any of the terms or conditions of his licence the breach of which is expressly declared by such licence to render it liable to revocation;(iii)where the licensee fails, within the period fixed in this behalf by his licence, or any longer period which the Commission may have granted 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 license; or to make the deposit or furnish the security, or pay the fees or other charges required by his licence or where in the opinion of the Commission the financial position of the licensee is such that he is unable fully and efficiently to discharge the duties and obligations imposed on him by his licence.
