Section 141 in Regular Licence under Haryana Electricity Regulatory Reforms Act
141. Commission view.
- Contrary to the objector's assertion, Section 26 of the Act and Conditions 20, 21 and 22 of the licence are provisions which allow the Commission to review tariff setting and terms and conditions. The suggestion to consider distance based tariffs is not germane to this licence proceeding but should be put forward at a tariff proceeding. Finally, the Act and our regulations provides for consultation with affected parties and even participation in the process. No amendment of the drafts is required.
