Section 125 in Regular Licence under Haryana Electricity Regulatory Reforms Act
125. Commission view.
- The ideal should be for the licensee to achieve international operating standards, but it is not realistically possible to achieve this goal immediately in almost all respects. It therefore may be necessary to adopt reasonable interim standards less than international best practice. Because these standards will be subject to change, it is not appropriate to incorporate them in HVPN's licences. Rather, they will be part of the Grid Code required by Condition 17 of the Transmission and Bulk Supply Licence and the Distribution Code required by Conditions 16 of the Distribution and Retail Supply Licence. The proposed change is rejected.
