Section 26(2) in The Haryana Electricity Reform Act, 1997
(2)The Commission shall (subject to the provisions of sub-section (3)) be entitled to prescribe the terms and conditions for the determination of the licensees revenue and tariffs by regulations duly published in the Official Gazette and in such other manner as the Commission considers appropriate provided that in doing so the Commission shall be bound by the following parameters :-(a)the financial principles and their applications provided in the Sixth Schedule to the Electricity (Supply) Act, 1948 read with Sections 57 and 57-A of the said Act;(b)the factors which would encourage efficiency, economic use of the resources, good performance, optimum investments and other matters which the Commission considers appropriate keeping in view the salient object and purposes of the provisions of this Act; and(c)the interest of the consumer including that the consumers are not exploited because of any monopolistic or scarcity situation and at the same time the consumers pay for the use of the electricity in a reasonable manner to maintain the electricity generation, transmission, distribution and supply on commercial principles.
