Section 53(1) in The Jammu and Kashmir Electricity Act, 2010
(1)Every licensee shall, within the period specified by the Commission, furnish to the Commission the following information, namely : -(a)the level of performance achieved under sub-section (1) of section 51;(b)the number of cases in which compensation was made under sub-section (2) of section 51, and the aggregate amount of the compensation.
