Section 26 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
26. Minimum information to be maintained by the Licensee.
(1)The licensee shall at all times maintain minimum information as detailed in the following sub-clauses to enable any Investigating Authority to accomplish its investigation directed by the Commission under section 88 of the Act:(a)Maintenance of separate accounts for other business to ensure that the licensed business does not subsidise the other business;(b)Records to show that the assets of the licensed business is not encumbered to support other business;(c)Information on revenue from other business allocated to licensed business;(d)Approval of Commission, if any, on assignment of licence, transfer of assets, acquisition of utility of other licensee within the same State;(e)Quantum of compensation paid automatically and on claim for failure to achieve each of the standards of performance prescribed;(f)Details of accidents and major incidents occurred in the area of activity;(g)Books of accounts with subsidiary ledgers to verify the billing and collection of the charges at the rates approved by the Commission; and(h)Registers showing the number of complaints/grievances received and disposed of and the details of awards by Ombudsman.(i)Any other information the Commission may direct to maintain.(2)The information thus maintained shall be verified, validated and updated regularly by the licensee.(3)The transmission licensee shall at all times maintain, updated information on operational details specified herein in the manner as may be required under the JKSERC (Grid Code) Regulation 2007, of its licensed business.(a)Sub-station details (incomer source, outgoing feeder, transformation capacity, Current Transformer, Potential Transformers etc), single line diagrams (showing lines [incl. line length, conductor size], transformers, feeders, etc.), metering systems & status(b)Details of interface points, metering points & status of meters.(c)Peak Demand (un-restricted & restricted), Peak Availability etc.(d)Performance details as against the standards specified by the Commission, in the area of connectivity, quality of supply (voltage, frequency, interruptions [duration & numbers]), system outage (planned & unplanned), energy received, transmitted and system losses etc.(e)Connection capacity information(f)Details of protection systems(4)The distribution licensee shall at all times maintain, updated information on operational details specified herein in the manner as may be required under the Distribution Performance Standards Regulation and the J&K State Electricity (Supply Code), of its licensed business.(a)Sub-station details (incomer source, outgoing feeder, distribution transformer capacity, Current Transformer, Potential Transformers etc), single line diagrams (showing lines [incl. line length, conductor size], transformers, feeders, etc.), metering systems & status.(b)Details of interface points, metering points & status of meters.(c)Peak Demand (un-restricted & restricted), Peak Availability, availability of system capacity to allow open access, etc.(d)Performance details as against the standards specified by the Commission, with reference to Quality of Supply (voltage, frequency, interruptions [duration & numbers]), System Outage (planned & unplanned), energy received, transmitted and system losses, etc.(e)Records of application requiring supply (status & connection details)(f)Billing (records of meter reading, copies of bills generated, evidence of issuance of bills, records with billing details, etc.), Collection (details of collection, copies of bill receipts, etc.,), details of disconnection (evidences of issuance of notice, effecting of disconnection, etc).(5)The trading licensee shall at all times maintain, updated information on operational details specified herein in the manner appropriate, of its licensed business.(a)Details of the various Agreements including billing and settlement agreement;(b)Quantum of electricity traded and the source thereof;(c)Details of beneficiaries of trade;(d)Details of any default in supply; and(e)Details of disputes in bills.
