Section 5 in The Haryana Transmission and Bulk Supply Licence
5. Prohibited Activities.
- 5.1 The Licensee shall not :(a)purchase or otherwise acquire electricity for resale or other disposition to third parties or sell or otherwise transfer electricity to any person in the State of Haryana other than pursuant to this licence or its Distribution and Retail Supply Licence, except to the extent required to meet its obligations under the Indian Electricity Act, 1910, as amended by Electricity Laws (Amendment) Act, 1998 in relation to the inter-state transmission of electricity; or(b)own or hold, directly or indirectly, any beneficial interest in any Generating Company or Generating Set (other than the Licensee's interest in Generating Sets pursuant to a power purchase agreement entered into in accordance with Condition without the prior written approval of the Commission; or(c)own or hold, directly or indirectly, any beneficial interest in any other Supplier without the prior written approval of the Commission, other than one who distributes and supplies electricity pursuant to a general exemption granted by the Regulations, or in any facilities used for Distribution in the Area of Transmission and Bulk Supply other than for the purpose of the Distribution and Retail Supply Business; or(d)start any non-core activity which is not reasonably incidental to its function as a Licence, unless specifically authorised by the Commission and subject to such conditions as the Commissions may impose.In this Condition, "non-core activity" means any activity other than that carried on as part of the Transmission Business, the Bulk Supply Business or the and Retail Supply Business.5.2The Licensee shall not engage any Affiliate or Related Person to provide any goods or services in connection with its Transmission and Bulk Supply Business unless specifically authorised in writing by the Commission.5.3The Licensee shall not make any loans to, or issue any guarantee for any obligations of, any other person without the prior written approval of the Commission.
