Section 11(3) in The Haryana Electricity Reform Act, 1997
(3)Notwithstanding the provisions of Section 52 of the Indian Electricity Act, 1910 or the provisions of Section 3(1)(ii) and section 76 of the Electricity (Supply) Act, 1948, the Commission shall have the lower to act as arbitrator or nominate arbitrator or arbitrators to adjudicate and settle the disputes arising between the licensees in accordance with the regulations to be prescribed and this shall be a condition of the grant of licences.
