Section 120 in Regular Licence under Haryana Electricity Regulatory Reforms Act
120. Objection.
- Second, Gurgaon CCI objected that the phrase "undue preference" of Condition 9 should be defined and elaborated in the terms and conditions of the licence itself. There should be a specific condition whereby HVPN must consult representatives of consumer groups with respect to any proposal for fixing tariffs. Clarity and transparency with regard to tariff fixation would ensure better accountability and protection of major sections of consumers. Gurgaon CCI considers that keeping in mind past experience, a built in provision should be an essential part of the terms and conditions of the T&BS licence.
