Section 10 in Regular Licence under Haryana Electricity Regulatory Reforms Act
10.
In the same letter, HVPN was also instructed to furnish the Commission with copies of its proposed draft licences (hereafter referred to as "HVPN draft licences") before 30th September, 1998 and to give notice of its applications to Central Government, Ministry of Defence, in accordance with Section 15(2)(b) of the Act, as well as to Government of India, Ministry of Energy and the Central Electricity Authority.
