Section 142 in Regular Licence under Haryana Electricity Regulatory Reforms Act
142. Objection.
- Third, in view of the provision of Condition 15.2, which requires any award of contract for purchase of power on long term basis to be done through a transparent and competitive bidding process, PPD CCI contends that in many cases, resorting to a competitive bidding process may not be feasible. Transmission Licensee may have to enter into new PHAs with various generating companies inside and outside the State. PHD CCI suggests that this condition needs to be reviewed in the above context.
