Section 180 in Regular Licence under Haryana Electricity Regulatory Reforms Act
180. Commission view.
- Although we take these concerns seriously, they are in fact specific questions relevant to the process of setting tariffs and not to the manner in which the Licensee should be required address the general aspects of tariffs. It is these latter matters that are appropriate for a long-term, fixed agreement such as a licence. Examples would be the requirement that the Licensee file sufficient, timely information to allow the Commission to ensure that consumers are not overpaying for electricity and that the Licensee adhere to the process for amending tariffs as set out by the Commission. The specific details are not appropriate for the licence since they undoubtedly will change over time.(ii)Faridabad CCI
