Section 22 in The Haryana Electricity Reform Act, 1997
22. Annual accounts of licensee.
- Every licensee shall, unless expressly exempted by the licence, prepare and render to the Commission, or before the date in each year specified in the licence, an annual statement or statements of accounts of its undertaking and of each separate business until as specified in the licence made upto such date, in such form and containing such particulars, as may be set out in the licence. It shall be a term of the licence that such statements shall be published.
