Section 3 in Haryana Distribution and Retail Supply Licence
3. Terms of the licence.
- 3.1 The Commission, in the exercise of the powers conferred on it by Section 15 of the Act, hereby grants to the Licensee a licence for Distribution and Supply of electricity to any premises in the Area of Supply set out in Schedule I of the licence during the period specified in Condition 3.3, subject to the conditions set out in Parts II, III, IV, V and VI of this licence.3.2The Conditions are subject to modification or amendment in accordance with their terms, the provisions of Conditions 26 and 27 or with the provisions of the Act.3.3The licence shall come into force on the date on the which the Commission communicates its decision granting this licence and unless revoked earlier shall remain in force for 30 years from that date.3.4If the State Government requires any part of the Licensee's Distribution and Retail Supply Business to be vested in another licensee pursuant to a transfer scheme under Section 23(5) of the Act (as it may be modified under Section 25(1)), the Commission may by order amend the Area of Supply in this licence to exclude the authorised area of supply of the transferee licensee.
