Section 15 in The Haryana Transmission and Bulk Supply Licence
15. Power Procurement Procedure.
- 15.1 The Licensee shall purchase power (including Ancillary Services) in an economical and efficient manner.15.2Except for short term power purchase contracts which commit the Licensee for less than six (6) months or as otherwise permitted by the Commission, all of the Licensee's contracts for the purpose of power (including Ancillary Services) shall be awarded only pursuant to a transparent and competitive procurement process acceptable to the Commission. The Licensee shall follow the Practice Guidelines regarding power procurement issued by the Commission from time to time.15.3Within thirty (30) days after the effective date of this licence, the Licensee shall file with the Commission a true copy with all the annxures of each power purchase agreement to which it is a party. The Licensee shall also file with the Commission a true copy with all the annexures of each new power purchase agreement to which it becomes a party within thirty (30) days after it becomes binding on the Licensee.
