Section 3 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
3. Standards of Performance of Distribution Licensees.
- 3.1 The Standards specified in Regulations 4, 5, 6, 7 and 8 of these Regulations shall be the minimum standards of service that a Distribution Licensee shall achieve and maintain. The standard of performance may be different across the area of a Distribution licensee and across the Distribution Licensees based on the concentration of population, local environment and conditions. The categorization shall be applicable to Class I cities, Urban and Rural Areas :Provided that any time limits set out in these Regulations shall refer to the maximum time permitted for performing the activities to which they relate to :Provided further that the Commission may separately set service standards based on geographical conditions such as remote, hilly, forest and desert areas.3.2Any failure by the Distribution Licensee to achieve and maintain the standards of performance specified in these Regulations shall render the Distribution Licensee liable to payment of compensation under the EA 2003, as specified in Appendix 'A', to an affected person claiming such compensation.
