Section 33(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The Commission may, after consultation with the holders of supply licenses, other persons or bodies appearing to the Commission to be representative of persons and categories of persons likely to be affected and the Commission Advisory Committee, frame regulations prescribing, -(a)the circumstances in which such licensees are to inform consumers of their rights:(b)the standards of performance in relation to any duty arising under sub-clause (a) or otherwise in connection with the electricity supply to the consumers: and(c)the circumstances in which licensees are to be exempted from any arrangements of the regulations or of this section and may make different provisions for different licensees.
