Section 7 in Regular Licence under Haryana Electricity Regulatory Reforms Act
7.
In pursuance of Section 14(4)(a) of the Act, HVPN in their letter No. 1/HVPN/LIC-1 dated 20.8.1998 sent the provisional Transmission and Bulk Supply Licence and the provisional Distribution and Retail Supply Licence to the Commission, requesting grant of regular licences on or before 13.2.1999. As required by Section 14(4)(a) of the Act, these two provisional licences, on being submitted to the Commission, have been deemed as applications for grant of licence (hereafter referred to as "HVPN licence applications"). In the same letter, HVPN asked the Commission to give direction for the publication of notice of application, as required by Section 15(2)(a) of the Act.
