Section 33 in Rajasthan Power Sector Reforms Act, 1999
33. Consumer protection standards of performance.
(1)The Commission may, after consultation with the holders of supply licenses, other persons or bodies appearing to the Commission to be representative of persons and categories of persons likely to be affected and the Commission Advisory Committee, frame regulations prescribing, -(a)the circumstances in which such licensees are to inform consumers of their rights:(b)the standards of performance in relation to any duty arising under sub-clause (a) or otherwise in connection with the electricity supply to the consumers: and(c)the circumstances in which licensees are to be exempted from any arrangements of the regulations or of this section and may make different provisions for different licensees.(2)Nothing contained in this Act shall in any way prejudice or affect the rights and privileges of the consumers under other laws including the Consumer Protection Act, 1986 (Central Act No. 68 of 1986).
