Section 15(4) in The Haryana Electricity Reform Act, 1997
(4)Without prejudice to the generality of sub-section (3), conditions included in a licence by virtue of that sub-section may require the licensee to -(a)enter into agreements on specified terms with other persons for the use of any electric lines, electrical plant(s) and associated equipment operated by the licensee;(b)comply with any direction given by the Commission.;(c)act in accordance with the terms of the licence;(d)refer all disputes arising under the licence for determination by the Commission;(e)furnish information, documents and details which the Commission may require for its own purpose or for the purposes of the Central or State Government or Central Electricity Authority;(f)comply with the requirements of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or rules framed thereunder in so far as they are applicable;(g)undertake such functions and obligations of the Haryana State Electricity Board under the Indian Electricity Act, 1910 and Electricity (Supply) Act, 1948 as the Commission may prescribe;(h)obtain the approval of the Commission of such things that are required under the licence conditions or for deviation from the same;(i)notify the Commission of any scheme that he is proposing to undertake including the schemes in terms of the provisions of the Electricity (Supply) Act, 1948;(j)purchase of the power in an economical manner and under a transparent power purchase procurement process, and(k)supply in bulk to other licensees or to customers.
