Section 16 in The Haryana Transmission and Bulk Supply Licence
16. Investment.
- 16.1 The Licensee shall not make major investment except in an economical and efficient manner.16.2The Licensee's contracts for major investments shall be awarded only pursuant to a transparent and competitive procurement process acceptable to the Commissions. The Licensee shall follow the Practice Guidelines regarding major investments issued by the Commission from time to time.16.3The Licensee shall file with the Commission a true copy with all the annexes of each new agreement/purchase order pursuant to which it makes a major investment within thirty (30) days of the agreement/purchase order becoming binding on the Licensee.16.4For the purposes of Condition 18, the term "major investment" shall mean a planned investment in or procurement in a single or series of related transactions of assets whose replacement cost is Rs. 10 crores or more for the purposes of Transmission Business or Bulk Supply Business, and "investment" as used herein, includes the acquisition of the right to use or control assets through a contract, lease or other similar arrangement.
