Section 14(4) in The Haryana Electricity Reform Act, 1997
(4)Notwithstanding anything contained in other provisions of the Act and until the establishment of the Commission in terms of Section 3, the State Government shall for the period of six months from the date this Act comes into force have the power to grant provisional licences under this Section having a duration not exceeding six months to any person or persons to engage in the State in the business of transmission for supply of electricity on such terms and conditions as the State Government may determine consistent with the provisions of this Act, subject however, to the following conditions :-(a)upon the establishment of the Commission, each of the provisional licences granted by the State Government shall be placed before the Commission and shall be deemed to constitute an application for grant of a licence by the Commission under the provisions of this Act; and(b)each provisional licence granted under this section shall cease to be valid and effective on the date on which the Commission communicates the decision.
