Section 38 in Regular Licence under Haryana Electricity Regulatory Reforms Act
38. Objection.
- At the hearing, HVPN suggested the deletion of Condition 5.1(b), which prohibits a Transmission and Bulk Supply Licensee from owning or holding, directly or indirectly, any beneficial interest in a Generating Company or Generating Set (other than the licensee's interest in Generating sets pursuant to a Power Purchase Agreement entered into in accordance with Condition 15) without the prior written approval of the Commission.
