Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 108 in Regular Licence under Haryana Electricity Regulatory Reforms Act

108. Commission view.

- The Commission recognises that a projection of demand for ten years generally will be less accurate than a five year projection. However, rational planning for an electric utility necessarily rests partly on assumptions regarding demand for a period that extends more than five years into the future. It is important that those assumptions be made explicit so that they can be reviewed and, if appropriate, modified. The proposed change is rejected.