Section 156 in Regular Licence under Haryana Electricity Regulatory Reforms Act
156. Objection.
- First, with reference to Condition 3.3 of the draft licence it is suggested that the terms of conditions given in the licence should be subjected to annual review at least for the first five years. This is so because the licence in its present form does not constitute a mature document in the sense that a number of areas/parameters are yet to be evolved (such as Distribution code, consumer rights statement, complaint handling procedure, etc.). Moreover, as per the present draft, HVPN is required to take permission/approval of the Commission in a number of areas. In future, it may be deemed necessary to delegate more independent powers to HVPN or to make substantial revision in the terms of the licence.
