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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(20) in Haryana Distribution and Retail Supply Licence

20.2The Licensee shall, on an annual basis or more frequently if requested by the Commission :
(a)forecast the demand for power within the Area of Supply in each of the next succeeding 10 years;
(b)prepare and submit such forecasts to the Commission in accordance with the Practice Guidelines issued by the Commission from time to time; and
(c)co-operate with the Transmission and Bulk Supply Licensee in the preparation of power demand forecasts for the State of Haryana in such manner as the Transmission and Bulk Supply Licensee reasonably considers appropriate.