Section 22 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
22. Procedure for payment of compensation.
- The claim for compensation shall be dealt with in the following manner:I. Automatic. - This mode of payment requires the licensee to pay the compensation amount to the affected consumer automatically, following the non-compliance to a particular standard in the next billing cycle through credit entry in the consumption bill.II. Upon claim. - An aggrieved consumer has the right to claim the compensation for non-compliance of the standards, if the licensee fails to pay the compensation in the next billing period by representing to the designated employee of the licensee.
