Section 86 in Regular Licence under Haryana Electricity Regulatory Reforms Act
86. Commission view.
- Connecting a consumer is not covered by a Transmission and Bulk Supply Licence. Even in the case of a Distribution and Retail Supply Licence, judging the financial soundness of potential consumers cannot be left to the discretion of HVPN. When connecting consumers, HVPN obtains a security that is said to cover the consumer's expected energy charges for a certain number of billing cycles. If that is so, HVPN can disconnect the consumer in case of non-payment of bills without incurring any loss. HVPN's objection is, therefore, rejected.
