Section 192 in Regular Licence under Haryana Electricity Regulatory Reforms Act
192. Commission view.
- HVPN's obligation to pay fees under Condition 12 of the licences is separate from and independent of State Government's obligation under Section 12(3) of the Act to make payments to HVPN in connection with policy directions to subsidies rates charged to certain consumers. Breaches of the obligations should also be treated separately, and a failure of State Government to make the payments required by Section 12(3) of the Act should not be used to excuse HVPN's failure to pay the fees required by Condition 12 of the Licences. The proposed change is rejected.
