Section 41 in Regular Licence under Haryana Electricity Regulatory Reforms Act
41. Commission view.
- The Commission finds no ambiguity with respect to the scope of Condition 5.2 as it has been proposed. Both "Affiliate" and "Related Person" are defined terms in each licence, and the condition requires HVPN to obtain the Commission's written permission before engaging any such party to provide goods or services in connection with its transmission and bulk supply business or its Distribution and Retail Supply business. The proposed change is rejected.
