Section 35 in The M.P. Vidyut Sudhar Adhiniyam, 2000
35. Information on standards of performance.
- The Commission may, after consultation with (a) holders of licenses, and (b) other persons or bodies appearing to the Commission to be representative of persons and categories of persons likely to be affected and (c) the State Advisory Committee, frame regulations prescribing,-(i)the charter for the consumers and public in general, their right to information about the working of the licensees;(ii)the circumstances in which such licensees are to inform consumers of their rights and payment of compensation to consumers for any delay or default on the part of such licensees;(iii)the standards of performance in relation to any duty arising under clause (i) or otherwise in connection with the electricity supply to the consumers; and(iv)the circumstances in which licensees are to be exempted from any requirements of the regulations or of this section and may make different provision for different licensees.
