Section 35(1) in The Haryana Electricity Reform Act, 1997
(1)The Commission shall from time to time collect information with respect to -(a)the fines or penalties levied on licensees under this Act;(b)the levels of overall performance achieved by such licensees in connection with the transmission and provision of electricity supply services; and(c)the levels of performance achieved by such licensees in connection with the promotion of the efficient use of electricity by consumers.
