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State of Haryana - Section

Section 174 in Regular Licence under Haryana Electricity Regulatory Reforms Act

174. Commission view.

- Since adherence to performance standards is a licence condition, all of the enforcement authority of the Commission is available in case of Licensee failure to perform adequately. It would be unduly restrictive of our decision-making to prescribe in the licence specific remedies and penalties since the details of each situation must be assessed before proper reaction can be determined. We reject this proposal on that basis.