Section 3 in The Haryana Transmission and Bulk Supply Licence
3. Terms of the licence.
- 3.1 The Commission, in the exercise of the powers conferred on it by Section 15 of the Act, hereby grants to the Licensee a licence for Distribution and Bulk Supply in the Area of Transmission and Bulk Supply during the period specified in Condition 3.3, subject to the conditions set out in Parts II, III, IV, V and VII of this licence.3.2The Conditions are subject to modification or amendment in accordance with their terms, Conditions 25, 26 and 27 and the provisions of the Act.3.3The licence shall come into force on the date on the which the Commission communicates its decision granting this licence and unless revoked earlier shall remain in force for 30 years from that date.
