Section 42 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
42. Information with respect to level of performance.
(1)The Authority may, from time to time, collect information with respect to-(a)the fires or penalties levied on licensees under this Act, and(b)the levels of performance achieved by a specified company in connection with the transmission and by the licensees in connection with distribution and efficient use of gas by consumers.(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 Authority in a direction issued in that behalf, furnish to the Authority, the following information with respect to each standard laid down under clause(a)of sub-section (1) of section 40, 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.(3)The Authority may, not less than once in every year, publish in such form and in such manner as it may deem fit, such of the information collected by it or furnished to it under this section.
