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State of Haryana - Section

Section 187 in Regular Licence under Haryana Electricity Regulatory Reforms Act

187. Objection.

- Fourth, with regard to Condition 8.2(b)(i), Faridabad CCI suggested that in presentation of the account records, the major cost heads particularly which have contributed to the loses like line losses, overstaffing, losses due to breakdown and thus non-supply of power, and particularly losses due to the liquidity problems, should be highlighted. The performance of HVPN should also be shown compared to Indian best operations and internationally accepted norms.