Section 185 in Regular Licence under Haryana Electricity Regulatory Reforms Act
185. Objection.
- Third, although Condition 7.0 prohibits grant of subsidy, there is no specification as to in what circumstances and conditions or framework the Commission shall be empowered to give any subsidy or subvention to any consumer. In the absence of any specific guidelines or yardstick, it will be extremely difficult to distinguish or determine the case of the grant or refusal of subsidy to any consumer or segment of consumers. Furthermore, Condition 7 also provides that the State Government can provide subsidy to any class of consumers. This is a very ambiguous statement which needs to be clarified, given the fact that HVPN has no independent source of income other than from sale of electricity. If any subsidy is granted by the State of Haryana to any consumer or to any class of costumers, the State has to pay the subsidy to HVPN. However, non-reimbursement of subsidy amount by the Government over a prolonged period will severely hamper the working of HVPN. It is suggested that the accountability of the subsidy due from the Government of Haryana should be done at least on monthly basis stretchable to a maximum of one quarter from the date of issuance of the subsidy. Any delay on the part of the Government of Haryana to pay the amount should attract interest at the rate settled by the Commission. It is also argued that a separate Subsidy Account be maintained by HVPN which should be subject to the supervision, scrutiny and regulation of the Commission and such accounts/reports be furnished to the Commission or quarterly basis.
