Section 126 in Regular Licence under Haryana Electricity Regulatory Reforms Act
126. Objection.
- Fifth, Gurgaon CCI noted that the directions given to the bulk supplier in Condition 20 with regard to tariff fixation are general in nature. The objector suggests that an appropriate methodology for fixing tariffs should be formulated by the Commission and given to the bulk supplier. This methodology should first undergo a wide public debate, and the interest of the consumers, including industrial sector consumers, should be discussed with their representatives. Consultation must be done prior to finalisation of this Condition.
