Section 216 in Regular Licence under Haryana Electricity Regulatory Reforms Act
216.
HVPN has not produced the no objection certificate referred to in paragraph 10. Therefore, the Area of Transmission and Bulk Supply Licence shall comprise the State of Haryana. However for cantonment, acrodrome, fortress, arsenal, dockyard or camp or any building, or place in occupation of the Central Government for deference purposes, the licence will be effective only upon production of a no objection certificate from the Central Government.
