Section 28 in Regular Licence under Haryana Electricity Regulatory Reforms Act
28.
HVPN proposed adding language to the definition of "Distribution and Retail Supply Business" to explicitly permit distribution service on behalf of third parties (denoted as wheeling by HVPN at the hearing). The existing definition does not preclude such service and it is unclear how HVPN's suggestion improves the matter. We reject the proposal as unnecessary.
