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State of Haryana - Section

Section 121 in Regular Licence under Haryana Electricity Regulatory Reforms Act

121. Commission view.

- Clarity and transparency are required by the Act. The Commission's regulations and guidelines prescribe practices and procedures which will ensure clarity and transparency for all major regulatory actions. The licence obliges the licensee to adhere to those regulations and guidelines. Separately, "undue preference" is a concept from the Act. It would be inappropriate to define this term in the licence. The intervener's suggestions are rejected.