Section 52 in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
52. Performance standards, supply codes regulations etc.
(1)The Commission may from time to time direct the licensees and generating companies operating in the State to formulate or adopt such codes as the Commission considers appropriate for the proper, efficient, economical and competitive conduct of the electricity sector and operation of the power systems in the State.(2)The Commission may hold such consultations and proceedings, as the Commission considers appropriate to deliberate on the codes formulated by the licensee.(3)(a)The Commission may appoint consultants or experts to advise the Commission on the codes formulated by the licensees and generating companies.(b)The cost of consultancies and reports as per this sub-regulations shall be borne by the appropriate licensee.(4)The Commission may direct such modifications, as it considers appropriate to the codes formulated by the licensees and generating companies.(5)The licensees and generating companies shall implement codes approved by the Commission consistent with the directions and orders made by the Commission from time to time.(6)Without prejudice to the generality of the powers of the Commission in regard to the enforcement of standards of performance in operation of the power system, the codes to be formulated and implemented may include ,-(a)grid code;(b)distribution code;(c)electricity supply code and the conditions of supply;(d)consumer related codes including code of practice on payment of bills, code on disconnection for non-payment, standards and quality of service and fines and penalties for failure, consumer rights and consumer complaint handling procedures;(e)safety and security codes;(f)transmission system planning and security standards;(g)distribution system planning and security standards;(h)operating standards; and(i)codes on utilization of electricity and demand side management.(7)The licensees and generating companies shall follow the existing standards, codes and conditions of supply till the codes, standards and conditions of supply as per sub-regulation (6) are formulated and implemented in accordance with this regulation.Chapter - IX Arbitration of Disputes
