Section 20 in Regular Licence under Haryana Electricity Regulatory Reforms Act
20.
In the hearing on 27th and 28th January, 1999, representatives of HVPN and the intervenors were heard at length on their petitions. Objections raised by HVPN in relation to the HERC draft licences, and objections raised by intervenors in relation to the HERC draft licences and, where relevant, HVPN's application for grant of licence (including objections to the HVPN draft licences) are taken up in subsequent paragraphs of this Order.
