Section 51(7) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(7)The Commission shall take into consideration, while determining the tariffs of the licensees as per this regulation and as per the Tariff Regulations framed by the Commission under section 61 of the Act, the approval granted by the Commission to the licensees for the investments under this regulation and the action and inaction on the part of the licensees in complying with the terms contained in this regulation.Chapter - VIII Performance Standards, Supply Codes Regulations Etc.
