Section 100 in Regular Licence under Haryana Electricity Regulatory Reforms Act
100. Commission view.
- The conditions that HVPN wishes to modify provide for compliance in two stages. In the first stage, HVPN is required to file an interim code or standard based on its existing practice. In the second stage, HVPN is required to file a proposed permanent code or standard. As a functioning electric utility, HVPN must already have internal standards dealing with the operational areas covered by these conditions. It does not appear to the Commission that it should be a major or lengthy undertaking for HVPN to compile those internal standards into the interim codes and standards required by the licence. Based on the developments of similar codes in Orissa and at the Centre, the Commission also is not persuaded that more time is required to provide a draft of permanent codes. Nevertheless, in the interests of minimising any potential source of anxiety, Condition 16.3(a) will be modified to increase the time allowed for submitting the interim Distribution Code to two months. If there are specific circumstances that would make it impossible for HVPN to submit certain interim or permanent codes and standards within the times required by the licence, it can detail those circumstances in a request for a waiver of those requirements. With the exception noted, the requested changes are rejected.
