Section 43 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
43. Information of standards of performance.
- The Commission may, after consultation with the Advisory Committee licensees supplying electricity and persons likely to be affected, specify by regulations the circumstances in which such licensees shall inform consumers of electricity of their rights in relation to supply of electricity to them and compensation to be paid by such licensees to consumers for any delay or default by such licensees in supplying electricity to the consumers.
