Section 26(1) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
(1)The licensee shall at all times maintain minimum information as detailed in the following sub-clauses to enable any Investigating Authority to accomplish its investigation directed to by the Commission under section 128 of the Act:(a)Maintenance of separate accounts for other business to ensure that the licensed business does not subsidise the other business;(b)Records to show that the assets of the licensed business are not . encumbered to support other business;(c)Information on revenue from other business allocated to licensed business;(d)Approval of Commission, if any, on assignment of licence, transfer of assets, acquisition of utility of other licensee within the same State;(e)Quantum of compensation paid automatically and on claim for failure to achieve each of the standards of performance prescribed;(f)Details of accidents and major incidents occurred in the area of activity;(g)Books of accounts with subsidiary ledgers to verify the billing and collection of the charges at the rates approved by the Commission; and(h)Registers showing the number of complaints/grievances received and disposed of and the details of awards by Ombudsman.
