Section 136 in Regular Licence under Haryana Electricity Regulatory Reforms Act
136.
The Commission has determined that the means to achieve the proper balance of regulatory control and commercial flexibility is to require competitive procurement processes as the basic approach to resource acquisition. The specifics of the actual manner in which the Commission will verify that the Licensee is adhering to this requirement will likely change over time and have been left to subsidiary documents. By relying on competition, the Commission is reducing to the point of elimination its own ability to affect specific procurement decisions and relying on market forces to produce the optimal outcomes. Finally, as is the case with any licence condition, the Commission can waive the requirement for competitive procurement if a need can be demonstrated to the Commission's satisfaction preserving the Licensee's flexibility to deal with real world constraints that might arise.
