Section 169 in Regular Licence under Haryana Electricity Regulatory Reforms Act
169. Commission view.
- The Commission's power to order compensation is defined by Section 31(2) of the Act. That section empowers the Commission to direct Generating Companies, Licensees or other persons that have violated or failed to comply with the Act, with rules or regulations issued under the Act, or with Commission directions or orders to pay compensation to the person or persons affected by the violation or non-compliance. So, no amendment to the draft licence is required to meet this suggestion.
