Section 178 in Regular Licence under Haryana Electricity Regulatory Reforms Act
178.
Here, Gurgaon CCI argues for the Commission to issue directions for reimbursement of subsidies by Government of Haryana before issuing a licence. This reimbursement is, as mentioned above, required by law. Moreover, the Distribution and Retail Supply Licence contains specific conditions that reflect this legal requirement. As a result, the Commission does not see the need to make any amendments to the draft licences to accommodate the concerns raised in the comments.
