Section 53 in Regular Licence under Haryana Electricity Regulatory Reforms Act
53. Commission view.
- It is necessary, in the interest of transparency, that financial and operating data incorporated in the Annual Accounting Statements should be supplied as prescribed in the rules or as laid down by the Commission. The operation of HVPN should be open to public view. If HVPN considers that any information is of a confidential nature such that its disclosure would affect them adversely, they can submit a request to the Commission with full justification. The Commission will judge every such request on its merits. The discretion to judge whether the disclosure of particular information will affect HVPN adversely and should, therefore, be withheld cannot be left to HVPN's sole discretion. The proposed change therefore is rejected.
