Section 66 in Regular Licence under Haryana Electricity Regulatory Reforms Act
66. Commission view.
- It is true that Section 18 of the Act sets out the circumstances under which a licence may be revoked. It does not follow that those circumstances should not be set out in the licence as well. The licence should set out the basic conditions under which the licensee is to provide service, including conditions that may be derived from statutory sources. The proposed change is rejected. Moreover, Condition 13.2 provides a required link between failure of a Licensee to follow specific directions of the Commission and the ability to revoke the licence. This is required to give force to Section 18(2)(b) in the context of wilful disobedience of a Commission order.
