Section 172 in Regular Licence under Haryana Electricity Regulatory Reforms Act
172. Commission view.
- The licences as drafted require the implementation and adherence to standards of performance related to several aspects of Licensee activities, in particular, customer service. Specific parameters of such standards are not appropriate for the licences themselves since they are subject to significant changes over the term of the licences. Also, these standards must be approved by the Commission and we intend to involve the public in the approval process. We find that there is no need to amend the draft in response to these comments.
