Section 8(2) in Orissa Electricity Regulatory Commission (Licensees' Standards of Performance) Regulations, 2004
(2)The Commission may by a general or special order issued for the purpose, and after hearing the Licensee and such representatives of the affected consumer group as the Commission consider it to be appropriate, release the Licensee from the liability to compensate the consumers for any default in the performance of any standard, if the Commission is satisfied that such default is for reasons other than those attributable to the Licensee and further that the Licensee had otherwise duly made efforts to fulfil his obligations.
