Section 94 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
94. Revocation of the license.
- The Commission may, under the powers vested by Section 22(2) of the Act and under Section 4 of the Indian Electricity Act, 1910, may initiate proceedings for revocation of license, suo moto or on receiving any complaint or information from any person, consumer or utility or any reference made to the Commission by the State Government, Central Government or Central Electricity Authority.
