Section 35(2) in The Orissa Electricity Reform Act, 1995
(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 with respect to each standard determined under Section 34;(a)the number of cases in which a penalty was levied and the aggregate amount of value of those penalties; and(b)such information with respect to the level of performance achieved by the licensee as may be so specified;
