Section 163 in Regular Licence under Haryana Electricity Regulatory Reforms Act
163. Commission view.
- The Act requires the ultimate removal of all cross subsidies. However, it would be irresponsible and highly disruptive to implement immediately the resulting, drastic changes in tariffs that would be necessary to achieve this objective. It is good regulation and good public policy to undertake a time bound transition from the current state of distorted tariffs to a state with no such distortions. We also note that the proposal to withhold issuing their licence until tariffs are redesigned is inconsistent with the impending expiration of current licences. These proposals are therefore rejected.
