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State of Haryana - Section

Section 46 in Regular Licence under Haryana Electricity Regulatory Reforms Act

46. Objection.

- HVPN requests that under its obligation to maintain separate accounts for separate businesses (Condition 8), it be required only to separate transmission and bulk supply on one hand from distribution and retail supply on the other. It argues that it would not be possible to separate bulk supply from transmission or retail supply from distribution because no metering is done at those interfaces.