Section 6 in Orissa Electricity Regulatory Commission (Licensees' Standards of Performance) Regulations, 2004
6. Information on Standards of Performance.
(1)The Licensee shall furnish to the Commission, in monthly reports and a consolidated annual report for each financial year, the following information as to the Guaranteed Standards of Performance :(a)The levels of performance achieved by the Licensee with reference to those specified in Schedule-I to this regulation;(b)The number of cases in which compensation were payable under Clause 4 above, and the aggregate amount of the compensation paid and payable by the Licensee;(c)The number of claims made by the consumer 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 Licensee's assessment of the targets to be imposed for the ensuing year.(2)The monthly reports under Sub-clause (1) shall be furnished to the Commission within 15 days of the close of the month and the annual report under the said Sub-clause (1) shall be furnished to the Commission within 30 days of the close of the financial year.(3)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 the to the Overall Standards of Performance:a. The level of performance achieved with reference to those specified in Schedule-II to this regulation; andb. The measures taken by the licensee to improve performance in the areas covered by Overall Standards and Licensee's assessment of the targets to be imposed for the ensuing year.(4)The Quarterly report under Sub-clause (3) shall be furnished to the Commission within 15 days of the close of the quarter and the annual report under the said Sub-clause (3) shall be furnished to the Commission within 30 days of the close of the financial year.(5)The Commission shall, at such intervals as it may deem fit, direct the Licensee or otherwise arrange for the publication of the information furnished by licensee under this regulation in such form and manner as the Commission consider it to be appropriate.
