Section 10 in Haryana Distribution and Retail Supply Licence
10. Provision of Information to the Commission.
- 10.1 The Licensee shall furnish to the Commission such information, documents and details as the Commission may require for its own purposes or for the purposes of the Government of India, the Government of Haryana, the Central Electricity Authority or the Central Electricity Regulatory Commission.10.2The Licensee shall notify the Commission as soon as possible of any major incident affecting any part of the Distribution System which has occurred and shall, within two months of the date of such major incident;(a)submit a report giving full details of the facts of the incident and its cause. The Commission at its own discretion may require the submission of a report to be prepared by an independent person at the expense of the Licensee; and(b)give copies of the report to the Commission and to all parties involved in the major incident as the Commission may direct.10.3The decision of the Commission as to what is a major incident shall be final.10.4In this condition 10 :"Major incident" means an incident associated with the generation, transmission, distribution, supply or use of electrical energy in the licensee's area of supply which results in a significant interruption of service, substantial damage to equipment, or loss of life or significant injury to a human being or animal, with the technical characteristics of "significant interruption", "substantial damage", "significant injury" specified in the Grid Code, Distribution Code or Standards of Performance to be approved by the Commission or as otherwise specified by the Commission.
