Section 166 in Regular Licence under Haryana Electricity Regulatory Reforms Act
166. Objection.
- Sixth, Gurgaon CCI objects that in Condition 16 certain key provisions for safeguarding the consumer interest have not been included. The Distribution Code should include the obligation of the HVPN to compensate consumers in case of HVPN's failure to provide uninterrupted quality power supply. The Commission may determine such losses on appeal by the affected consumers and issue appropriate instruction to the HVPN. This is required as a disincentive to unsatisfactory performance on the retail distribution front. Gurgaon CCI also suggests that the Distribution Code should incorporate a provision to make it obligatory for HVPN to spell out the likely energy demand by the subsidised sector at the macro and micro level in the State. It should also be incumbent on HVPN to clearly define and determine the energy supply to different categories of consumers in a manner which eliminates any scope of ambiguity. Gurgaon CCI argues that the causes behind any transmission and distribution (T&D) losses excepting those which occur on absolutely technical grounds should be analysed by HVPN on a daily basis and it should report to the Commission the steps taken to minimise or eliminate such losses. Under no circumstances should the adverse financial impact of T&D losses occurring above the internationally acceptable technical averages be passed on the consumers.
