Section 30 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
30. Reporting to the Commission.
(1)The Licensee shall furnish to the Commission, a quarterly report, and a consolidated annual report containing following information.(a)The levels of overall performance standards achieved by the Licensee with reference to the standards specified in Regulation (25) of these Regulations in the format given at Appendix C to these Regulations.(b)The number of consumer complaints, redressed and cases in which compensation was paid and the aggregate amount of the compensation payable and amount paid by the Licensee in the format given at Appendix D to these Regulations.(c)The number of claims made by the consumers against the Licensee for failure to meet the guaranteed standards of performance and the action taken by the Licensee including the reasons for delay in payment, and non-payment of compensation for such claims, and(d)The measures taken by the Licensee to improve performance in the areas covered by guaranteed standards and Licensee's to improve performance in the areas covered by guaranteed standards and Licensee's assessment of the targets to be fixed for the ensuing year.(2)The quarterly report under Regulation 30(1) shall be furnished by the Licensee to the Commission within fifteen days at the end of every quarter and the annual report within thirty days of the close of the financial year.(3)The Commission shall at such intervals as it may deem fit, and not inconsistent with the provisions of the Act, arrange for the publication of the information furnished by the Licensee under these Regulations.
