Section 22 in The Haryana Transmission and Bulk Supply Licence
22. Tariff Amendments.
- 22.1 The Licensee shall apply to the Commission to amend its tariffs in accordance with the Act and regulations/directions of the Commission 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 its licence.22.2The amount that the Licensee is permitted to recover from its tariffs in any financial year is the amount that the Commission 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 recover its full costs and earn a reasonable return.
