Section 1 in Haryana Regulatory Comission's Guidelines for Load Forecasts, Resource Plans, and Power Procurement Process
1. The Haryana Electricity Reform Act (Section 15(4)(j) requires, through licence conditions, that power should be purchased in an economical manner and under a transparent power purchase procurement process.
HVPN's Transmission and Bulk Supply licence accordingly requires it to purchase power (including Ancillary Services) in an economical and efficient manner (Condition 15.1) and, except for short term contracts or as otherwise permitted by the Commission, only through contracts awarded pursuant to a transparent and competitive process acceptable to the Commission (Condition 15.2). Further, Sections 21 (4)(b) and 21 (5) of the Act provide that HVPN may only purchase electricity from any person or Generating Company (other than the holder of a supply licence) with the consent of the Commission, and that any purchase agreement is void unless made with or subject to the Commission's consent.
