Section 20 in The Haryana Transmission and Bulk Supply Licence
20. Duty to Establish Tariffs.
- 20.1 The Licensee shall establish a tariff acceptable to the Commission for its Transmission Business and Bulk Supply Business and shall calculate its charges only in accordance with the relevant tariff, as it may be amended from time to time in accordance with this licence and the other requirements prescribed by the Commission.20.2Subject to approval of the Commission, the Licensee may publish a combined tariff for its Transmission Business and Bulk Supply Business reflecting the tariff rates and the other terms and conditions contained in the approved tariffs referred to in Condition 20.1.
