Section 44(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)For the purposes of sub-section (1) each licensee shall on or before such date in each year as may be specified by the Commission in a direction issued in that behalf furnish to the Commission the following information with respect to each standard laid down under clause (a) of sub-section (1) of Section 42, namely:-(a)the number of cases in which penalties are levied and the aggregate value thereof, and(b)such information regarding the level of performance achieved by a licensee as required by the direction.
