Section 21(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The Commission may, if in its opinion the public interest so requires, revoke a licence in any of the following cases, namely: - ,(a)where the licensee, in the opinion of the Commission makes willful and unreasonably prolonged default in doing anything required of him by or under this Act or under any regulation or orders of the Commission:(b)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;(c)where the licensee fails, within the period fixed in this behalf by his licence or any longer period which the Commission may substitute therefor by order, -(i)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 licence, or(ii)to make the deposit or furnish the security required by his licence:(d)where in the opinion of the Commission the financial position of the licensee is such that he is unable to fully and efficiently discharge the duties and obligations imposed on him by his licence;(e)where a licensee, in the opinion of the Commission, has made default in complying with any direction issued under Section 22-A of Indian Electricity Act, 1910 (Central Act No. 9 of 1910).
