Section 8 in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012
8. Information to be furnished by the inter-State Transmission Licensees.
(1)All inter-State transmission licensees, in accordance with section 59 of the Act, shall furnish to the Commission, (a) the level of performance achieved; and (b) the number of cases in which compensation was paid; and (c) the aggregate amount of the compensation, in the formats in the Schedule of these regulations.(2)Such information in the requisite formats shall be submitted to the Commission twice during the financial year, on six-monthly basis by 31st October and 30th April for the periods April to September and October to March respectively.(3)All inter-State transmission licensees shall display on their web-sites the actual performance against the specified Standards of Performance on a monthly basis and the aggregate of compensation paid, if any, in the formats enclosed in the Schedule.
