Section 110 in Regular Licence under Haryana Electricity Regulatory Reforms Act
110. Commission view.
- With respect to condition 21, the proposed deletion appears to rest on a misunderstanding of the relationship between the licence conditions and the standards or codes of conduct that are developed under the licence. Condition 21 identifies areas in which standards must be established, but it does not fix the content of those standards. Changes in circumstances over the next thirty years may well require modifications to that content, but changed circumstances will not alter the need for standards. Regardless of those changes, for example, it will continue to be necessary to have standards governing consumers' payment of their bills. The proposal is rejected.
