Section 45 in Regular Licence under Haryana Electricity Regulatory Reforms Act
45. Commission view.
- The proposed change appears to rest on a misunderstanding of the relationship between HVPN and the Commission. Responsibility for providing a safe, economical and reliable electric service rests in the first instance on the licensee. However, the Commission is responsible for ensuring that a licensee is in position to carry out its responsibility. To that end, the Commission must ensure that control of the licensee is not transferred into hands that are incapable of or unwilling to do so. In the light of HVPN's argument, however, Condition 6.2 has been deleted and Condition 6.1 has been renumbered as Condition 6. The Commission feels that this change meets HVPN's main concern.
