Section 21(a) in Haryana Distribution and Retail Supply Licence
(a)Unless the Commission has framed regulations pursuant to Section 33 of the Act, the Licensee shall, within three months after this licence has come into force or such other time as the Commission may allow, prepare and submit to the Commission for approval a Consumer Rights Statement explaining to Consumes their rights as Consumers of the Licensee in its capacity as operator of its Distribution and Retail Supply Business. The Commission may, upon holding such consultation with the Commission Advisory Committee and such other persons or bodies of persons who the Commission considers as representing the interests of Consumers likely to be affected by it, make such modification of the statement, as it considers necessary in public interest.
