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State of Tamilnadu - Section
Section 29 in Tamil Nadu Electricity Regulatory Commission - Tamil Nadu Electricity Distribution Standards of Performance Regulations, 2004
29. Savings.
- Nothing contained in these regulations shall affect the rights and privileges of the consumers under any other law including the Consumer Protection Act, 1986 (Act 68 of 1986).AnnexureFormat for Furnishing Information on Achieving Level of Performance and Compensation Paid| SI.No. | Service area covered under this standard. | Targeted performance. | Performance achieved. | Aggregate Compensation paid & No. ofconsumers. |
| 1 | Restoration of supply during interruption due toHT break down, fault in pillar box or transformer structure andfault in individual service connections. | Licensee shall achieve 75% of the standardsspecified. Out of the balance, 20% shall be achieved within 24hours from the time of complaint. | ||
| 2 | Replacement of failed distribution transformer. | 95% | ||
| 3 | Giving supply/additional load. | 95% | ||
| 4 | Refund of balance deposit in temporary supply. | 90% | ||
| 5 | Shifting of service. | 90% | ||
| 6 | Change of tariff. | 95% | ||
| 7 | Transfer of service connection. | 95% | ||
| 8 | Complaints in billing. | 95% | ||
| 9 | Replacement of meters | 95% | ||
| 10 | Voltage fluctuation and voltage complaints | 90% | ||
| 11 | Responding to consumer complaints. | 90% | ||
| 12 | Making and keeping appointments. | 5% | ||
| 13 | Grievances handling. | 100% |