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State of Haryana - Section

Section 112 in Regular Licence under Haryana Electricity Regulatory Reforms Act

112. Objection.

- HVPN proposes to delete Condition 24, which empowers it to deal with problems of revenue realisation, theft, meter tampering, and diversion of electricity, and to place that provision in the guidelines. The stated rationale is that circumstances may change over the thirty-year term of the licence.