Section 5 in Orissa Electricity Regulatory Commission (Licensees' Standards of Performance) Regulations, 2004
5. Compensation.
(1)The Licensee shall be liable to pay to the affected consumers compensation specified in Schedule - III for Licensee's failure to meet the Guaranteed Standards of Performance specified in Schedule -I.(2)The Licensee concerned shall on his own pay the compensation referred to under Sub-clause (1) above within ninety days of the failure of the Guaranteed Standard of Performance and in the manner specified in Schedule-III.(3)The liability of compensation under Sub-Clauses (1) to (2) above shall be applicable to supply of electricity from such date the Commission may direct by order issued for the purpose.
