Section 44 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
44. Information with respect to level of performances.
(1)The Commission may from time to time collect information with respect to:-(a)the fines or penalties levied on licensees under this Act,(b)the levels of performance achieved by such licensees in connection with the transmission, distribution and supply of electricity; and(c)the levels of performance achieved by such licensees in connection with the efficient use of electricity 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 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.(3)The Commission may at least once in every year publish in such form and in such manner as it may deem fit such of the information collected by or furnished to it under this section as deemed fit.
