Section 5 in Regular Licence under Haryana Electricity Regulatory Reforms Act
5.
Section 14 of the Act lays down that no person, other than those authorised to do so by licence or by virtue of exemption under the Act or authorised to or exempted by any other authority under the Electricity (Supply) Act, 1948, shall engage in the State in the business of (a) transmitting, or (b) supplying electricity. Section 14(4) provides that, notwithstanding anything contained in other provisions of the Act and until the establishment of the Commission in terms of Section 3 of the Act, the State Government shall, for the period of six months from the date the Act comes into force, have the power to grant provisional licences, having a duration not exceeding six months, to any person or persons to engage in the State in the business of transmission or supply of electricity, on such terms and conditions as the State Government may determine consistent with the provisions of the Act, subject however to two conditions : (a) upon the establishment of the Commission, each of the provisional licences granted by the State Government shall be placed before the Commission and shall be deemed to constitute an application for grant of a licence by the Commission under the provisions of the Act; and (b) each provisional licence granted under this Section shall cease to be valid and effective on the date on which the Commission communicates its decision on the application for a regular licence.
