Section 37(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)On or before such date in each year as may be specified in a direction given by the Commission, each licensee shall furnish to the Commission the following information,-(a)with respect to each standard prescribed, the number of cases in which a penalty was levied and the aggregate amount of value of those penalties; and(b)with respect to each standard determined and such information with respect to the level of performance achieved by the licensee as may be so specified.
