Section 61 in Regular Licence under Haryana Electricity Regulatory Reforms Act
61. Commission view.
- Many of the concerns and proposals put forth reflect an incorrect view of the role of the Commission in relation to HVPN and the Government of Haryana. Under the Act, the role of the Government of Haryana is to set overall sector policy such as the desirability for the provision of direct subsidies to particular consumers or a preference for a particular technology for generating power. HVPN is to provide an adequate level of service at a reasonable price and with acceptable quality. The Commission is to ensure that HVPN meets its obligations since HVPN, in the present circumstances, is free from the discipline of competitors that normally drives suppliers to meet these objectives. The licences are one element of the control scheme as they set out the terms and conditions under which HVPN must function and the manner in which the Commission will effect this control.
