Section 74 in Regular Licence under Haryana Electricity Regulatory Reforms Act
74. Commission view.
- The proposed change appears to rest on a misunderstanding of the relationship between HVPN and the Commission. Responsibility for providing a safe, economical and reliable electric service rests in the first instances on the licensee. However, the Commission is responsible for ensuring that a licensee is in a position to carry out its responsibility. To that end, the Commission must ensure that the licensee does not impose costs via tariffs on consumers for investments that do not support those responsibilities in an economical manner. The proposed change is rejected.
