Section 33(1) in Andhra Pradesh Electricity Reform Act, 1998
(1)The Commission may, after consultation with (a) holders of supply licences, (b) other persons or bodies appearing to the Commission to be representative of persons and categories of persons likely to be affected and (c) 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-section (a) above or otherwise in connection with the electricity supply to the consumers; and(c)the circumstances a which licensees are to be exempted from any requirements of the regulations or this section and may make different provision for different licensees.
