Section 181 in Regular Licence under Haryana Electricity Regulatory Reforms Act
181. Objection.
- First, regarding Condition 3.3 of the draft licence which states that the licence shall remain valid for a period of thirty years from the date of issuance, it is suggested by the intervenors that the licence shall be granted for a period of not more than 5 years and shall be renewable thereafter unless revoked earlier. This shortening of the period of licence is sought primarily on the ground that HVPN should not acquire a monopolistic attitude towards the business of distribution and supply of electricity and in the event of their not being able to function as per the requirements, the licence can be offered to any other interested company.
