Section 4 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
4. Information.
(1)The licensee shall make available at its offices for perusal of any Consumer(a)its approved Codes of Practice (Application for Supply, Code on Conditions of Supply and Procedures, Consumer Rights Statement, Code of Practice on Payment of Bills, and Complaint Handling Procedure)(b)its approved Standards of Performance; and(c)its approved Tariff Schedule.(d)The Regulations made by APERC on Consumer's Right to Information.(2)The Licensee shall provide to all persons applying for new service connection its Application for Supply, and Code on Conditions of Supply and Procedures free of charge.(3)The Licensee shall provide free of charge to all the new consumers at the time of release of supply copies of the Consumer Rights Statement, Code of Practice on Payment of Bills and Complaint Handling Procedures.(4)Consumers and other persons may purchase copies of the Licensee's Consumer Rights Statement, Code of Practice on Payment of Bills, Complaint Handling Procedures, Standards of Performance and Tariff Schedule, at a price not exceeding the reasonable cost of duplication.
