Section 109 in Regular Licence under Haryana Electricity Regulatory Reforms Act
109. Objection.
- HVPN proposes the deletion of Condition 21, which requires it to develop standards for its dealings with its consumers and Conditions 22 and 23, which state its obligation to file appropriate tariffs, expected revenues and costs, and tariff amendments. These conditions would be included in guidelines rather than in the licence. The stated rationale is that circumstances will change during the thirty-year term of the licence.
