Section 72 in Regular Licence under Haryana Electricity Regulatory Reforms Act
72. Commission view.
- Condition 15 requires that, with the exception of short-term contracts and other contracts permitted by the Commission, all of the Licensee's power purchase agreements must be awarded pursuant to a transparent and competitive procurement process acceptable to the Commission. Under Section 23(7) of the Act, this requirement does not apply to binding legal agreements existing before a transfer scheme became effective. However, any extension or other modification of such agreements and any new agreement must be approved by the Commission, unless it is a short-term contract or has been awarded pursuant to a proper transparent and competitive procurement process. The proposed change is rejected.
