Section 64 in Regular Licence under Haryana Electricity Regulatory Reforms Act
64. Commission view.
- Some views have been expressed during the hearing for keeping the licence fees at a nominal level. The Commission has considered this issue and has felt that the fee determined by the Commission has a reasonable nexus to the costs of the functioning and role of its activities which it is expected to perform under the Act. In regard to the rate of interest for delayed payment of licences fees, the reasoning given by HVPN is unconvincing in the face of the fact that the HVPN itself has been charging this rate of interest for delayed payments to it.
