Section 23 in Haryana Distribution and Retail Supply Licence
23. Amendment of Tariffs and Charges.
- 23.1 The Licensee shall apply to the Commission to amend its tariffs in accordance with the Act if the Commission so requires, in order to remove any undue discrimination identified by the Commission or to cause the Licensee's expected revenue to correspond to the amount that it is permitted to recover under this licence.23.2The amount that the Licensee is permitted to recover from its tariffs in any financial year is the amount that the Commissioner determines in accordance with the financial principles and their applications provided in the Sixth Schedule to the Electricity (Supply) Act, 1948, as they may be modified pursuant to Section 26(3) of the Act, will allow the Licensee a fair opportunity to earn a reasonable return.23.3The Licensee may at any time pursuant to the direction of the State Government to provide any subsidy in accordance with Section 12(3) of the Act submit to the Commission for its approval an amendment to the tariff approved by the Commission for the relevant period to take into account the subsidy directed by the Government. Such amendment shall also indicate the anticipated difference between revenue earnings in accordance with the tariff established under Condition 22.1 and in accordance with the tariff proposed by the Licensee under this Condition 23.3.
