Section 43 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
43. Conditions of electricity supply.
(1)The distribution licensee shall comply with the electricity supply code and conditions of supply as the Commission may specify from time to time.(2)The distribution licensee shall within six months from the grant of the licence, and in the case of deemed licensee under section 14 of the Act from the commencement of these regulations, file with the Commission the modifications to the existing conditions of supply and on the approval being granted by the Commission the conditions of supply with such modifications approved by the Commission, shall apply to the distribution licensee.(3)Until the Commission approves the conditions of supply under sub-regulation (2), the distribution licensee shall follow the existing conditions of supply with such specific modification as the Commission may direct.(4)The distribution licensee shall always keep in his office adequate number of copies of the updated electricity supply code and conditions of supply and he shall, on demand, sell such copies to any applicant at a price not exceeding normal photocopying charges.
