Section 20 in Haryana Distribution and Retail Supply Licence
20. Obligation to Supply and Power Supply Planning Standards.
- 20.1 The Licensee shall take all reasonable steps to ensure that all Consumes connected to the Licensee's Distribution System receive a safe, economical and reliable supply of electricity except where :(a)the Licensee discontinues Supply to certain Consumers under Section 24 of Indian Electricity Act, 1910 (19 of 1910), or in accordance with the Code of Practice drawn up pursuant to Condition 21;(b)the Licensee is obliged to regulate the Supply to Consumers as may be directed by the State Government under Section 22-B of the Indian Electricity Act, 1910 (9 of 1910).20.2The Licensee shall, on an annual basis or more frequently if requested by the Commission :(a)forecast the demand for power within the Area of Supply in each of the next succeeding 10 years;(b)prepare and submit such forecasts to the Commission in accordance with the Practice Guidelines issued by the Commission from time to time; and(c)co-operate with the Transmission and Bulk Supply Licensee in the preparation of power demand forecasts for the State of Haryana in such manner as the Transmission and Bulk Supply Licensee reasonably considers appropriate.20.3Subject to the foregoing paragraphs, the Licensee shall purchase electricity from any Bulk Supplier in quantities which the Licensee considers sufficient to meet the expected demand of the Licensee's Consumers, or where appropriate, such lesser quantities as the Bulk Supplier is able to provide on account of shortage of available sources of electricity production, imports or Supply.
