Section 214 in Regular Licence under Haryana Electricity Regulatory Reforms Act
214. Commission view.
- The entire regulatory model has been adopted precisely to control the behaviour of the Licensee in the absence of market or other disciplining forces. Many of the conditions in the draft licence provide for controls of licensee behaviour with respect to pricing, service obligations and undue preference. We find that these conditions taken together with our authorities under the Act are sufficient to resolve this comment without amending the draft.Licence Order
