Section 167 in Regular Licence under Haryana Electricity Regulatory Reforms Act
167. Commission view.
- A principal purpose of the Act and the licences is precisely to protect the interests of consumers. The licence serves a particular, contract-like function in our regulatory model; setting out the general terms and conditions of service by the Licensee including the duty to protect consumers. However, the Distribution Code is not the proper document to specify obligations to compensate consumers for service interruptions. The judicial system in the state is the proper forum for such matters. Finally, the request to shield consumers from losses greater than international practice is infeasible in the short run. The reform process is aimed at correcting the deficiencies of many years, and it is not reasonable to demand instant results as implied by this request. These requests are consequently not accepted.
