Section 35 in The Orissa Electricity Reform Act, 1995
35. Information with respect to levels of performances.
(1)The Commission shall, from time to time, collect information with respect to -(a)the fines or penalties levied on licensees under this Act;(b)the levels of overall performance achieved by licensees in connection with the transmission and provision of electricity supply services; and(c)the levels of performance achieved by licensees in connection with the promotion of the efficient use of electricity by consumers.(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 information with respect to each standard determined under Section 34;(a)the number of cases in which a penalty was levied and the aggregate amount of value of those penalties; and(b)such information with respect to the level of performance achieved by the licensee as may be so specified;(3)The Commission shall, at least once in every year, arrange for the publication, in such form and in such manner as it considers appropriate of such of the information collected by, or furnished to, it, under this Section as may appear to the Commission to be so required.
