Section 51 in Regular Licence under Haryana Electricity Regulatory Reforms Act
51. Commission view.
- HVPN does not provide any reason for deleting Condition 8.3. The idea behind this condition is that the public at large and consumers should be able to look at the comparative picture of performance of HVPN as reflected in its annual accounts. Changing the basis of charge or apportionment or allocation will make it very difficult for the public and consumers to make that comparison. The proposed change is rejected.
