Section 143 in Regular Licence under Haryana Electricity Regulatory Reforms Act
143. Commission view.
- The Transmission and Bulk Supply Licence provides that power should be purchased in an economical and efficient manner (Condition 15.1). The licence assumes that this goal generally is best achieved through a transparent and competitive bidding process (Condition 15.2). However, it creates an explicit exception for short-term power purchase, and it empowers the Commission to permit additional exceptions. If HVPN considers that competitive bidding is not feasible in a certain case, it may request that the Commission exercise its power to grant an exception. The proposed change is rejected.
