Section 191 in Regular Licence under Haryana Electricity Regulatory Reforms Act
191. Objection.
- Sixth, the intervenor suggests that HVPN should not be held in default, if the fees under Condition 12.3. are not paid by it in circumstances where the subsidy from Government of Haryana is not received in time. HVPN should be free to adjust the payment of fees against outstanding subsidy. Further, the reciprocal interest liability of the Government of Haryana should be in place if subsidies are not paid and received by HVPN.
