Section 124 in Regular Licence under Haryana Electricity Regulatory Reforms Act
124. Objection.
- Fourth, Gurgaon CCI objected that Condition 19 of the draft does not specify that the Commission would peg the operating standards at the optimum level. Gurgaon CCI suggests that there should be a specific stipulation in the licence that the bulk supplier should achieve optimum operating standards, in line with international best practice, within a certain time period.
