Section 9 in Haryana Distribution and Retail Supply Licence
9. Prohibition of Undue Preference.
- 9.1 Undue PreferenceSubject to Condition 23.1, in fixing tariffs and the terms and conditions of Supply, the Licensee shall not show undue preference to by person; provided that the Licensee shall not be deemed to be in breach of its obligations under this Licence if any undue preference results from compliance with any directions of the Government under Section 22-A and 22-B of the Indian Electricity Act, 1910 and Section 12(3) of the Act.9.2Phasing out of Tariff Differentials. - Tariff differentials existing at present between Consumers which do not reflect differences in the circumstances of Supply or sale to such Consumers including quantity, load factor, power factor, level and timing of pack demand, conditions of interruptibility, and duration of the agreement, or any other relevant factors shall be phased out by the Licensee over such period as the Commission shall approve in respect of such tariff differentials in accordance with the following procedure :(a)within 180 days of the date of the issue of this licence, the Licensee shall submit to the Commission a plan for the phasing out of such tariff differentials over a specified period of time;(b)the Commission shall accept such plan or require modifications to it; and(c)the Licensee shall reduce tariff differentials in accordance with the plan or modifications to it approved by the Commission.
