Section 27 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
27. Compensation for Under Performance.
(1)In cases of failure of the Licensee to meet standards of performance specified in these regulations, without prejudice to any penalty, which may be imposed, the Licensee shall be liable to pay such compensation to the affected consumer(s) as stipulated in the Schedule for Guarantee of Performance, pertaining to a particular standard of performance unless exempted in accordance with Regulation (28) mentioned hereinafter.However, if a consumer defaults in making payment of three consecutive energy bills, he shall not be eligible for payment of compensation, notwithstanding the fact that he shall not loose his right in getting the proper service from the Licensee guaranteed under the Standard of Performance Regulations.(2)Whenever there is a deviation from the standards of performance by the Licensee for which compensation is provided in these Regulations, the affected consumer shall demand for compensation by sending a written communication to the Licensee.(3)Failure of the Licensee to pay compensation in accordance with Regulation 27 (1) above shall constitute a grievance which shall be dealt with in accordance with the procedure set out in the Consumer Grievance Redressal Forum and Electricity Ombudsman Regulation notified by the Commission.(4)The amount of penalty and compensation paid by the licensee shall not be passed through in the annual revenue requirement of the Licensee while determining the tariff.
