Section 7 in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012
7. Methodology for compensation.
- An affected person who has suffered a loss on account of non-adherence to the Standard of Performance by any inter-State transmission licensee may make an appropriate application to the Commission for award of compensation:Provided that the Commission shall determine the compensation after giving reasonable opportunity to the transmission licensees of being heard:Provided Further that the compensation to be paid by the inter-State transmission licensee to the affected party shall be limited to the transmission charges of the particular element to the extent to which it has affected the supply of electricity to the affected person:Provided Further that the inter-State transmission licensee shall not be entitled to recover the amount of compensation awarded through tariff from the users of the transmission electricity:Provided also that no claim for compensation shall be entertained if the application for the claim is filed after expiry of a period of ninety days from the end of the month when the availability of the transmission system falls short of the availability specified in clause 5(a) and ninety days from the date of restoration of transmission element, as the case may be, for the standards prescribed in clause (b) of Regulation 5 of these regulations.
