Section 96 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
96.
Unless otherwise specified in writing by the Commission, the procedure for grant of licence, in so far it can be applied shall be followed while dealing with an application for exemption from requirement to have a licence. The applicant for exemption shall apply for and obtain the no objection required from the local authority and the supply licensee as well as the Central Government (if not excluded) in terms of Section 16 (1) of the Act before the application is placed for hearing.
