Section 66 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
66. Information on Standards of Performance.
- (i) For Guaranteed Standards, each Licensee shall furnish to the Commission, in a report for every month and in a consolidated annual report, the following information:(a)The levels of performance achieved by the Licensee with reference to the standards specified in Schedule I to this Regulation;(b)The number of cases in which compensation were payable under Regulation 65 above, and the aggregate amount of the compensation payable and paid by the Licensee,(c)The number of claims made by consumers against the Licensee for failure to meet the Guaranteed Standards of Performance and the action taken by the Licensee including the reasons as to delay in payment, or non-payment of compensation for such claims; and(d)The measures taken by the Licensee to improve performance in the areas covered by Guaranteed Standards and Licensees targets of improved performance for the ensuing year.(ii)The monthly reports under sub-clause (i) shall be furnished to the Commission within 15 days of the close of the month and the annual report under the sub-clause (i) shall be furnished to the Commission within 30 days of the close of the financial year.(iii)The Licensee shall furnish to the Commission, in a report for every quarter and in a consolidated annual report for each financial year, the following information as to the Overall Standards of Performance:(a)The level of performance achieved with reference to those specified in Schedule II to this regulation; and(b)The measures taken by the Licensee to improve performance in the areas covered by Overall Standards and Licensees targets of improved performance for the ensuing year.The Quarterly reports under sub-clause (iii) shall be furnished to the Commission within 15 days of the close of the quarter and the annual report under the said sub-clause (iii) shall be furnished to the Commission within 30 days of the close of the financial year.(iv)The Commission shall, at such intervals as it may deem fit and not inconsistent with the provisions of the Act, arrange for the publication of the information furnished by Licensees under this Regulation.
