Section 194 in Regular Licence under Haryana Electricity Regulatory Reforms Act
194. Commission view.
- The request to hold HVPN and its officials liable for losses is inconsistent with the role of the Commission vis-a-vis the State judicial system. Moreover, the Act does not empower the Commission to penalise HVPN or its employees except for ignoring orders of the Commission. Finally, the request for an additional condition to remove HVPN employees from the protection of Section 197 of the Indian Penal Code ignores the nature of the licence, which cannot amend or contravene any law nor create a punishable offence "in the law of the land". These suggestions are rejected.
