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State of Haryana - Section

Section 80 in Regular Licence under Haryana Electricity Regulatory Reforms Act

80. Commission view.

- The Commission does not believe that lack of finance properly constitutes force majeure. HVPN is expected to operate on a commercial basis and to adjust its charges and manage its activities in order to provide it with the revenue needed in order to carry out its responsibilities. The requested change is rejected as unusual and unnecessary as the term is normally understood.