Section 195 in Regular Licence under Haryana Electricity Regulatory Reforms Act
195. Objection.
- Eighth, objectors argue that the Consumer Rights Statement as mentioned in Condition 21.3 should be clear and unambiguous. At present, HVPN behaves as if they are the final arbitrator, which results in undue advantages and to corrupt practices by HVPN staff. Overstaffing has been a bane of HSEB, which have been mainly due to protection to the staff forced to employ by HSEB to oblige Government in power.
