Section 27(1) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
(1)In cases of failure of the Licensee to meet standards of performance specified in these regulations, without prejudice to any penalty, which may be imposed, the Licensee shall be liable to pay such compensation to the affected consumer(s) as stipulated in the Schedule for Guarantee of Performance, pertaining to a particular standard of performance unless exempted in accordance with Regulation (28) mentioned hereinafter.However, if a consumer defaults in making payment of three consecutive energy bills, he shall not be eligible for payment of compensation, notwithstanding the fact that he shall not loose his right in getting the proper service from the Licensee guaranteed under the Standard of Performance Regulations.
