Section 6 in Regular Licence under Haryana Electricity Regulatory Reforms Act
6.
In accordance with Section 14(4) of the Act, two provisional licences were granted by the State Government on 14th August, 1988 to HVPN, with immediate effect : one (Order No. S.O.107/H.A./10/98/S.14/98) to distribute and supply electricity in retail in the State of Haryana, and another (Order No. S.O.108/H.A. 10/98/S.14/98) to transmit and supply electricity in bulk in the State. These two provisional licences were issued on terms and conditions indicated in the licences. It was laid down in the provisional licences that they shall be in force for a period of six months, or upto the time the Commission communicates the decision to HVPN regarding grant of regular licence, whichever is earlier.A. HVPN's Licence Applications
