Section 176 in Regular Licence under Haryana Electricity Regulatory Reforms Act
176. Commission view.
- A key element of the reform of the power sector in Haryana is placing the entities in the sector on a commercial basis. Historically, the power sector, in the form of the HSEB, was financially burdened with tariffs that did not cover the costs of providing service. This reflected the political decision to provide electricity to certain segments of society at a price less than the cost of the electricity. The difficulty arose from the failure to provide an alternative sources of revenues to make up for the resulting deficiencies except by overcharging other consumers. This alternative has natural limitations (e.g., the ability to self-generate) and is inherently unfair.
