Section 26(5) in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
(5)The trading licensee shall at all times maintain, updated information on operational details specified herein in the manner appropriate, of its licensed business.(a)Details of the various Agreements including billing and settlement agreement;(b)Quantum of electricity traded and the source thereof;(c)Details of beneficiaries of trade;(d)Details of any default in supply; and(e)Details of disputes in bills.
