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Electricity Act, 2003 24. Suspension of distribution licence and sale of utility.- 1. If at any time the Appropriate Commission is of the opinion that a distribution licensee-- a. has persistently failed to maintain uninterrupted supply of electricity conforming to standards regarding quality of electricity to the consumers; or b. is unable to discharge the functions or perform the duties imposed on it by or under the provisions of this Act; or c. has persistently defaulted in complying with any direction given by the Appropriate Commission under this Act; or d. has broken the terms and conditions of licence, and circumstances exist which render it necessary for it in public interest so to do, the Appropriate Commission may, for reasons to be recorded in writing, suspend, for a period not exceeding one year, the licence of the distribution licensee and appoint an Administrator to discharge the functions of the distribution licensee in accordance with the terms and conditions of the licence: Provided that before suspending a licence under this section, the Appropriate Commission shall give a reasonable opportunity to the distribution licensee to make representations against the proposed suspension of licence and shall consider the representations, if any, of the distribution licensee. 1. 2. Upon suspension of licence under sub-section (1), the utilities of the distribution licensee shall vest in the Administrator for a period not exceeding one year or up to the date on which such utility is sold in accordance with the provisions contained in section 20, whichever is later. 3. The Appropriate Commission shall, within one year of appointment of the Administrator under sub-section (1), either revoke the licence in accordance with the provisions contained in section 19 or revoke suspension of the licence and restore the utility to the distribution licensee whose licence had been suspended, as the case may be. 4. In a case where the Appropriate Commission revokes the licence under subsection (3), the utility of the distribution licensee shall be sold within a period of one year from the date of revocation of the licence in accordance with the provisions of section 20 and the price after deducting the administrative and other expenses on sale of utilities be remitted to the distribution licensee.    |
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