Section 129 in Regular Licence under Haryana Electricity Regulatory Reforms Act
129. Commission view.
- The proposed audits would appear worthy of consideration. However, such consideration would be appropriate for the proceedings in which the standards of performance and the means of determining compliance with the standards are established. These will be public proceedings in which this proposal could be given due consideration. Like the standards themselves, the specifics of surveillance methods are not appropriate for the licence since they are likely to evolve and change over time.
