Section 18 in Regular Licence under Haryana Electricity Regulatory Reforms Act
18.
Also at the 12th January, 1999 hearing, HVPN and the intervenors were supplied with copies of modified draft licences prepared by the staff of the Commission (hereafter referred to as "HERC draft licences") and copies of the Commission's Regulations, and were directed that they might file objections to the HERC draft licences by 21st January, 1999, with a certificate that copy of the same had been supplied to the intervenors and HVPN, respectively.
