Section 5 in Andhra Pradesh Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004
5. Information on Standards of Performance.
(1)For Guaranteed Standards, each Licensee shall furnish to the Commission, in a report for every month and in a consolidated annual report, the following information:(a)The levels of performance achieved by the Licensee with reference to the standards specified in Schedule - I to this Regulation:(b)The number of cases in which compensation was paid under clause 4 above, and the aggregate amount of the compensation payable and paid by the Licensee, and(c)The measures taken by the Licensee to improve performance in the areas covered by Guaranteed Standards and Licensee's assessment of the targets to be imposed for the ensuing year.(2)For Overall Standards, each Licensee shall furnish to the Commission, in a report for every quarter and in a consolidated annual report, the following information:(a)The level of performance achieved with reference to the standards specified in Scheduled I to this Regulation: and,(b)The measures taken by the Licensee to improve performance in the areas covered by Overall Standards and Licensee's assessment of the targets to be imposed for the ensuing 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 Licensees under this Regulation.
