Section 57 in Regular Licence under Haryana Electricity Regulatory Reforms Act
57. Commission view.
- Condition 10.1 is based on Sections 10(2)(a) and 10(7) of the Act and does not go beyond the powers given to the Commission by those sections. The powers would not be used to obtain information regarding non-power sector activities of HVPN's joint ventures. Whether a particular activity is relevant to the power sector must be decided by the Commission. The proposed change is rejected.
