Section 21 in Regular Licence under Haryana Electricity Regulatory Reforms Act
21.
The Commission's review of the many, multifaceted commentaries of the parties to this proceeding has exposed several common threads woven throughout. These few themes link many apparently independent concerns or criticisms. They also reveal that the regulatory regime (i.e., the underlying concepts, the proper role of the agents in the sector, and the process of our regulation of the industry) is not well understood. The regulatory regime implicit in the reform of the Haryana power sector is designed to fit the unbundled, commercial and, ultimately, private investment nature of the restructuring of the power sector. As such, it is in large measure completely new to the experiences of the parties to this proceeding and the wider audience of electricity consumers in Haryana. But this uncertainty about the nature of our regulation is the primary reason for many of the most basic concerns raised by both the intervenors and HVPN. Our reasons for adopting or not adopting the many proposed amendments to the HVPN and HERC draft licences do, in most cases, arise from the scope and nature of the regulatory regime.(i)Licence Definitions
