Section 196 in Regular Licence under Haryana Electricity Regulatory Reforms Act
196. Commission view.
- A consumer Rights Statement is not before the Commission in this proceeding. Condition 21.3 of the Distribution and Retail Supply Licence requires HVPN to submit such a statement, and it provides for consultation by the Commission with the Commission Advisory Committee and other parties representing consumer interests before the statement is promulgated. Issues relating to adequacy of the statement may be considered in that consultation. The proposed change is rejected.
