Section 12(12) in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
12.2The Distribution Licensee shall be liable to pay to the affected person, such compensation as provided in Appendix A to these Regulations :Provided that any person who is affected by the failure of the Distribution Licensee to meet the standards of performance specified under these Regulations and who seeks to claim compensation shall file his claim with such a Distribution Licensee within a maximum period of sixty (60) days from the time such a person is affected by such failure of the Distribution Licensee to meet the standards of performance :Provided further that the Distribution Licensee shall provide information to consumers with regard to its offices/competent authority to settle claims for compensation :Provided further that the Distribution Licensee shall compensate the affected person(s) within a maximum period of ninety (90) days from the date of filing his claim.
