Section 15(15) in The Haryana Transmission and Bulk Supply Licence
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.
