Section 26 in Regular Licence under Haryana Electricity Regulatory Reforms Act
26.
HVPN has proposed to amend the definition of "Bulk Supplier" by adding a phrase that would modify, effectively, the definition of bulk supply so that it includes electricity that the Licensee consumers itself. At the hearing, HVPN initially stated that such uses were for activities necessary to carry out Licensee duties and for supply to colonies housing employees of the licensee, but it subsequently limited its concern to auxiliary consumption. The Commission does not see a need for the amendment since the licensee is clearly able to self-supply electricity required to carry out its transmission activities as a proper ancillary function. We note that in the immediate future, no such exemption would be required because HVPN will hold a distribution licence. In sum, we do not see a need to accept the changes suggested by HVPN.
