Section 158 in Regular Licence under Haryana Electricity Regulatory Reforms Act
158. Objection.
- Second, Gurgaon CCI noted that, as per Condition 7, the Licensee shall not, without prior permission of the Commission, give any subsidy except a subsidy granted by the State Government pursuant to Section 12(3) of the Act. It is suggested that the words "without prior permission of the Commission" should be deleted because the Licensee should in no circumstances be allowed or made to grant a subsidy unless it is as per the policy directive issued by the State Government under Section 12(3) of the Act. As per Condition 25(1) of the draft licence the Commission may allow the Licensee to set tariff which does not satisfy Condition 22 of the draft if the departure is in accordance with the policy of the State Government under Section 12(A) of the Act. This provision should be sufficient for grant of any subsidy felt necessary by the State Government. There should not be any scope for any other kind of subsidy for which the compensation is not given to the Licensee.
