Section 164 in Regular Licence under Haryana Electricity Regulatory Reforms Act
164. Objection.
- Fifth, Gurgaon CCI alleges that in the draft licence there is no provision for determining an accurate methodology for determination of electricity supply to the subsidised sectors and for timely compensation by the State Government to the Licensee. It is suggested that an appropriate condition should be inserted in the licence which would make it incumbent upon the Licensee to install a transparent and well monitored system for determining the exact quantum of electricity sold to the subsidised consumers. There should be a clear provision in the Licence stipulating the period within which it would seek reimbursement of subsidy on account of the subsidised sale of power. If the Government does not reimburse within 30 days, commercial rate of interest should also be charged and after 90 days the Licensee should suspend the supply to the preferential sector at subsidised rates.
