Section 35(2) in Rajasthan Power Sector Reforms Act, 1999
(2)On or before such date in each year as may be specified in a direction given by the Commission, each licensee shall furnish to the Commission the information, -(a)with respect to each standard determined the number of cases in which a penalty was levied and the aggregate amount of those penalties: and(b)with respect to each standard determined such information with respect to the level of performance achieved by the licensee.
