Section 18(5) in The U.P. Electricity Reforms Act, 1999
(5)Where the Commission might under sub-section (2) revoke a licence, it may instead of revoking the licence permit it to remain in force subject to such further terms and conditions as it thinks fit to impose and any further terms or conditions so imposed shall be binding upon, and be observed by the licensee, and shall be deemed to be incorporated in the licence.[Revocation of a licence. - A recocation of a licence menas that the licence has not been suspended but cancelled for all times to come entailing civil consequences and complete abolition of the right for the exercise of which th licence was granted.] [Laxmi khandsari verses State of U.P., (1981) 2 SCC 600.]
