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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004

7. Issue of orders and practice directions.

(1)Subject to the provisions of the Electricity Act, 2003 and this Regulation, the Commission may, from time to time, issue orders and practice directions in regard to the implementation of the Regulation and procedure to be followed and various matters, which the Commission has been empowered by this Regulation to specify or direct.
(2)In particular, the Commission may authorize the Commission staff or any independent agency to conduct periodical checks, monitor the compliance of the Standards by the Licensees and report to the Commission.