Section 5 in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999
5. Subsidies.
(1)If a licensee proposes a tariff reflecting a subsidy to be provided by the State Government pursuant to Section 12(3) of the Act, the tariff application shall also include a tariff calculated without the subsidy.(2)A tariff reflecting a subsidy shall not be implemented except to the extent that the State Government has agreed in writing to pay the subsidy to the licensee for the supply to the licensee's consumers entitled to benefit from it. In publishing its tariff, the licensee shall inform its consumers that the approved tariff calculated without the subsidy shall apply if the State Government subsidy is not so paid as determined by the Commission.
