Section 17(a) in Haryana Distribution and Retail Supply Licence
(a)The Licensee shall, within six months after this licence becomes effective, prepare in consultation with the Suppliers, Generating Companies and such other person as the Commission may specify, and submit to the Commission for approval, the Licensee's proposal for Distribution System Planning and Security Standards and Distribution System Operating Standards in accordance with Condition 17.1 above. The proposal should include a statement setting out criteria by which the Licensee's compliance with the standards may be measured. Such criteria should include the number and type of supply interruptions and deviations from the power supply quality standards specified.
