Section 162 in Regular Licence under Haryana Electricity Regulatory Reforms Act
162. Objection.
- Fourth, Gurgaon CCI noted that, according to Condition 9.2 a period of 180 days is being given to the Licensee for submitting to the Commission a plan for phasing out of tariff differentials over a specified period of time. This is objected as the present condition allows for the tariff distortions to continue in future. There is no reason for this as it would only create obstacles in the way of efficient and viable operation of HVPN. It is suggested that the licence should be granted only after a Tariff Schedule is given by the HVPN to the Commission and is approved based on the principle of non-sectoral preferences and other criteria and parameters laid down by the Commission. The tariff schedule should not incorporate any element of cross-subsidisation.
