Section 119 in Regular Licence under Haryana Electricity Regulatory Reforms Act
119. Commission view.
- The intervenor correctly states the goal of the statute. Ultimately, the only subsidies in HVPN's rates should be ones offered pursuant to a policy directive from the State Government and for which that Government is making payments to HVPN to cover its loss from the below-cost rates. However, it may not be possible to achieve that goal immediately. During a transition period, the Commission therefore requires a discretionary authority to approve subsidised rates. That approval should be only temporary, but the Commission does not believe that it is possible to define precisely the circumstances under which the approval should be granted or the length of time that should be allowed to eliminate the subsidy or to bring it into conformity with Condition 25 of the Distribution and Retail Supply Licence. The proposed change is rejected.
