Section 5 in Haryana Distribution and Retail Supply Licence
5. Prohibited Activities.
- 5.1 The Licensee shall not :(a)purchase or import or otherwise acquire electricity for resale under this licence from any person other than a Bulk Supplier or a person who has generated the electricity using a source whose installed capacity does not exceed five MW; or(b)sell or otherwise dispose of electricity to any person, other than pursuant to its Transmission and Bulk Supply Licence or this licence; or(c)own or hold, directly or indirectly, any beneficial interest in any Generating Company or Generating Set (other than the Licensee's interest in Generating Sets pursuant to a power purchase agreement entered into in accordance with Condition 15 of its Transmission and Bulk Supply Licence) without the prior written approval of the Commission; or(d)own or hold, directly or indirectly, any beneficial interest in any other Supplier without the prior written approval of the Commission, other than a person who distributes and supplies electricity pursuant to a general exemption granted by the Commission, or in any facilities used for Distribution in the State of Haryana other than for the purpose of its Distribution and Retail Supply Business; or(e)provide services to third parties for the transportation of electricity through the Licensee's Distribution System, unless Authorised do so by the Commission; or(f)start any non-core activity, unless specifically authorised by the Commission and subject to such conditions as the Commission may impose.In this Condition, "non-core activity" means any activity other than that carried on as part of the Distribution and Retail Supply Business.5.2The Licensee shall not engage any Affiliate or Related Person to provide any goods or services in connection with its Distribution and Retail Supply Business unless specifically authorised in writing by the Commission.5.3The Licensee shall not make any loans to, or issuance any guarantee for any obligations of, any other person without the prior written approval of the Commission.
