Section 82 in Regular Licence under Haryana Electricity Regulatory Reforms Act
82. Commission view.
- These conditions give the Commission the tools that it needs in order to ensure that HVPN carries out its obligations. The issues raised by the Commission's use of these tools will change as circumstances change. The tools themselves, however, will continue to be necessary to regulation under the Act, which requires HVPN to submit for Commission approval a plan for phasing out tariff differentials that do not reflect differences in the circumstances of supply or sale. HVPN's suggestion that these provisions should be incorporated in guidelines rather than in the licence is rejected.
