Section 140 in Regular Licence under Haryana Electricity Regulatory Reforms Act
140. Objection.
- Second, PHD CCI noted that in Condition 9, there is no provision under which the Commission can review fixation of tariff and terms and conditions for transmission and bulk supply. Different tariff may also be considered depending on quantum of power transmission distance chargeable from various Distribution Licensees or industrial consumers. It suggests that PHD CCI and other interest groups should be consulted while reviewing the basis of tariff formulation and the tariff for various categories of consumers.
