Section 157 in Regular Licence under Haryana Electricity Regulatory Reforms Act
157. Commission view.
- The suggestion that the present licence document is not a mature one is perhaps not correct. Although the licence requires the Licensee to develop a number of codes, standards and procedures so that its activities can be effectively monitored by the Commission, and even though the contents of such codes, standards and procedures can evolve with time, it is not proper to conclude that this leads to the necessity of reviewing the terms and conditions of the licence which require the Licensee to adhere to such standards. That requirement will not change. Further, given that the Licensee has to function within the boundaries of the Act, it is not envisaged that any further delegation of power to the Licensee will be required. Therefore, the objection is rejected.
