Section 6 in Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007
6. Reporting Requirement and Compliance.
- 6.2 State Transmission Utility/ Transmission Licensee shall furnish to the Commission an half yearly report in the format prescribed at ANNECURE-A, by October 31st and April 30"' of each year on actual performance vis-a-vis the performance standards laid down in these standards as modified from time to time. The report shall contain all parameters irrespective of whether such parameters are applicable during the current reporting period. The State Transmission Utility/Transmission Licensee shall maintain the base data like Long Sheet, Complaint Registers and Interruption Register and relevant load flow studies in respect of system security etc. at sub-station level for compilation of monthly report at circle level. The consolidated report shall be based on circle-wise compilation for whose State Transmission Utility/ Transmission Licensee. The circle-wise compilation and base data at sub-station level shall be subject to its scrutiny as considered necessary by the Commission.6.2The Stale Transmission Utility/ Transmission Licensee shall display on their website the actual performance against the required standards on a monthly basis.6.3For the purpose of this Regulation, the half-year periods would be as follows:(a)lst Half year: Is1 April to 30,h September(b)2nd Half year: 1st October to March 31M.6.4The Commission may, from time to time, modify the contents of the regulation/formats or add new regulation/formats for additional information.6.5In addition to the hard copies, the information shall necessarily be submitted in such electronic form or through compact disks or e-mail as the Commission may direct.6.6Effect of default in compliance with the Standards.(a)Consequent to failure of State Transmission Utility/ Transmission Licensee to meet performance standards specified herein, the affected utility/ Consumers shall be entitled to seek relief/compensation from State Transmission Utility/ Transmission Licensee, as may be determined by the Commission:Provided that the STU/Transmission Licensee shall be given an opportunity of being heard before such compensation is determined by the Commission.Provided further that the compensation so determined shall be payable within 90 days of its determination by the Commission:Provided also that the payment of compensation by the State Transmission Utility/Transmission Licensee shall be without prejudice to any penalty, which may be imposed or prosecution initiated by the Commission as provided in the Act.(b)The Commission at its own discretion may require the State Transmission Utility/ Transmission Licensee to furnish a report on actual performance levels maintained against the standards specified by the Commission with its Petitions for Annual Revenue Requirement (ARR) and Tariff Determination, which shall be subject to public hearing for tariff setting by the Commission.
