Section 168 in Regular Licence under Haryana Electricity Regulatory Reforms Act
168. Objection.
- Seventh, with reference to Condition 21, Gurgaon CCI mentions that there is no provision for penalty or deterrents in case the code of practice on payment of bills, complaint handling procedure, consumer rights statements, etc. are not adhered to by HVPN. It is requested that the Commission should include appropriate disincentives to HVPN in the terms and conditions of the licence in case any code is not honoured in letter and spirit by any official or staff of HVPN. The reason put forward in favour of this request is that in order to ensure accountability it is not sufficient to only state the code of conduct or expectations. From a practical point of view a clear penalty for deliberate deviations from the expected code of behaviour would go a long way in eliminating the undesirable features.
