Section 31A in The Haryana Electricity Reform Act, 1997
31A. General Control of the Commission.
(1)The Generating Companies shall comply with the provisions of the regulations framed by the Commission from time to time governing the terms and conditions for the operation and maintenance of the power system and electric supply lines.(2)After the Act comes into force all assets, properties, interests in property and other facilities forming part of or used in connection with the electricity industry in the State of Haryana, established in the State whether before or after the commencement of the Act, shall be deemed to be special properties and the same shall be subject to the regulations to be framed by the Commission.
