Section 3 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
3. Service and Tariffs.
- Pursuant to Section 11(1)(d) and Section 26(7) of the Act and the conditions of its Distribution and Retail Supply Licence, the Licensee shall provide service that is safe, reliable and efficient, and confirming to various safety provisions of IE Act, 1910 and IE Rules, 1956 at tariffs that are non-discriminatory, just and reasonable and that promote economic efficiency in the supply and consumption of electricity.
