Section 29 in Regular Licence under Haryana Electricity Regulatory Reforms Act
29.
HVPN proposes to modify the definition of "Distribution System" to include any facilities with voltages above 33 kV that serve retail consumers, either singly or in groups. The current definition excludes facilities above 33 kV, which are then included in the definition of "Transmission System". This request confuses the nature of services (e.g., retail supply) with the nature of transportation facilities (e.g., distribution wires and apparatus). The distribution system is a set of facilities. Consumers that are end-users of electricity are retail consumers and must be served by the retail supply licensee regardless of the voltage at which they take supply. It is not economical or efficient to place part of the transmission system under the control and responsibility of the distribution entity because it is needed for retail service. If the retail supplier requires transmission service to meet its obligations, then it must contract with the transmission licensee to the degree required. The requested change is rejected.
