Section 128 in Regular Licence under Haryana Electricity Regulatory Reforms Act
128. Objection.
- Sixth, Gurgaon CCI, noted that in Condition 21 there as no provision for audit of the operational/transmission performances. There should be a provision for mandatory audit of operational/transmission performance by independent accredited audit agencies. Apart from technical audits, there should also be a provision for quality audits and consumer audits.
