Section 89 in Regular Licence under Haryana Electricity Regulatory Reforms Act
89.
The first objection of HVPN relates to definitions given in the draft Distribution and Retail Supply Licence. The definitions under objections relate to "Bulk Supplier", "Controlling Interest", "Distribution and Retail Supply", "Distribution System", "Interim Distribution Code", "Separate Business", "Supplier" and "Transmission System". All the objections except the one relating to the definition of "Interim Distribution Code" have already been dealt with earlier. So far as the definition of "Interim Distribution Code" is concerned, the objection is suggesting a minor verbal addition of the word 'hereof' and 'Condition 16.3' which the Commission considers not only unnecessary but redundant. Hence this objection of HVPN is rejected.(ii)Licence Conditions
