Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(ii) in Rajasthan Electricity Regulatory Commission (Distribution Licensee’s Standards of Performance) Regulations, 2003

(ii)Within one hour of receipt of complaint, licensee shall find out whether it is due to line fault, failure of distribution transformer or power transformer and/or its switchgear. For any subsequent complaint or enquires, the licensee shall inform the consumer of this fact and likely time by which the power supply will be restored.