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State of Haryana - Section

Section 81 in Regular Licence under Haryana Electricity Regulatory Reforms Act

81. HVPN protest.

- HVPN proposes to delete Conditions 20-22, which define HVPN's duty to establish appropriate tariffs, to file annual revenue and cost reports, and to file appropriate amendments to its tariffs. The stated rationale is that circumstances may change over the thirty-year term of the licence.