Section 57 in The Maharashtra Electricity (Supply) Rules, 1963
57. [ Submission of Annual Report under section 75(1). [Substituted by G. N. of 28.9.1970.]
- The Board shall as soon as possible, after the 31st day of March in each year but not latter than the 30th day of September next following submit to the State Government an annual report of the Board's operations during the financial year ending on the 31st day of March.The annual report shall include the following matters, namely(a)statistical data to be furnished in the form specified in Appendix 'C':(b)progress made in the planning or construction of any new source of electric power;(c)progress made in the planning or construction of any new transmission and distribution system;(d)details of any station or stations which the Board has closed down or over which the Board has assumed control during the year, and those already designated as controlled stations;(e)details of transmission lines used by the Board under section 41;(f)details of arrangements made by the Board for purchase or sale of electricity under section 43;(g)details of restrictions imposed on establishment of new generating stations or major additions or replacement of plant in generating stations as well as details of such works allowed by the Board under section 44:(h)details of alternative arrangements for purchase or sale of electricity under section 47:(i)details of supply of electricity under section 49:(j)details of lease of generating stations under section 56;(k)names of licensees for whom Rating Committee were set up by the Board during the year under section 57-A to examine the charges for supply of electricity:(l)details of any directions given to the licensees being local authorities in respect of their undertakings under section 58:(m)details of provision of any inter-State agreement entered into under the provisions of section 6;(n)the matters under reference to the Central Electricity Authority for arbitration or otherwise;(o)the latest estimate (which may not be final in audit) of expenditure incurred on the schemes of the Board and of the total receipts by way of sales of energy or otherwise and report on the overall and the general financial position of the Board including reference to the profit and loss made during the year; .(p)financial prospects for the ensuring year and the technical progress anticipated during the year;(q)details of the tariffs of the Board during the year;(r)review of the work of the Electricity Consultative Council:(s)Particulars regarding education, training facilities and welfare schemes for staff and labour of the Board;(t)a brief chapter on establishment matter of the Board;(u)a descriptive schemewise review of the physical targets achieved:(v)the names of villages electrified (with their taluka names and census numbers) during the reporting year:(w)the number of agricultural pumps connected on to the supply system in the different regions and the total horse power thereof:]
