Section 190 in Regular Licence under Haryana Electricity Regulatory Reforms Act
190. Commission view.
- The Act prohibits unfunded direct subsidies, but does allow, at the discretion of the Commission cross subsidies from one class of consumers to another. This discretion is constrained by the ultimate goal of the Act for efficient and economical tariffs. The balance implied by these statutory pressures is reflected by Condition 9.2. As described in the Commission's response to the fourth objection raised by Gurgaon CCI, this approach reflects good public and regulatory police. Thus this suggestion is rejected.
