Section 122 in Regular Licence under Haryana Electricity Regulatory Reforms Act
122. Objection.
- Third, Gurgaon CCI noted that in Condition 15, there is no provision that access to necessary information and methodology adopted for determining what is an economical and efficient price for purchase of power is provided to consumer organisations or the public at large. Also, there is no provision for consultation with consumes before supply agreement, e.g. involving purchase of power above average procurement price, is finalised. The intervenor suggests that due mechanism to resolve the above mentioned objections should be incorporated in the terms and conditions of the licence. Such provisions would force power suppliers to keep consumer interests in mind. There should be an inducement for providing energy at lowest possible cost.
