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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(6) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(6)Without prejudice to the generality of the powers of the Commission in regard to the enforcement of standards of performance in operation of the power system, the codes to be formulated and implemented may include ,-
(a)grid code;
(b)distribution code;
(c)electricity supply code and the conditions of supply;
(d)consumer related codes including code of practice on payment of bills, code on disconnection for non-payment, standards and quality of service and fines and penalties for failure, consumer rights and consumer complaint handling procedures;
(e)safety and security codes;
(f)transmission system planning and security standards;
(g)distribution system planning and security standards;
(h)operating standards; and
(i)codes on utilization of electricity and demand side management.