Section 188 in Regular Licence under Haryana Electricity Regulatory Reforms Act
188. Commission view.
- Some of the information that intervenors would require HVPN to provide already is at least implicitly required by the HERC draft licences. The licences require that HVPN submit a report explaining the measures that it proposes to take to eliminate any significant difference between expected revenues and costs (Distribution and Retail Supply Lince, Condition 22.2(b)). The Commission believes that any such explanation would necessarily include an explanation of the major reasons for any substantial loss, including technical and non-technical transmission and distribution losses. Similarly, a justification for the permanent codes and standards that HVPN is required to submit, would have to include an evaluation of HVPN's current practices. No further conditions are required.
