Section 9 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
9. Consumer Charter/Service.
- 9.1 Every Authorized Representative of the Distribution Licensee shall visibly display his name-tag and, if so required by such consumer produce for scrutiny, proof of identity and authorization of the Distribution Licensee for the purpose of any interaction with a consumer.9.2The Distribution Licensee shall maintain, in every Class I cities and Urban Areas within the area of supply, at least one consumer service center which shall be open for not less than eight (8) hours a day, on all days of the week, for essential services to be provided to consumers and with a collection facility for collection of sums from consumers.9.3The Distribution Licensee shall ensure that Consumer Rights Statement as specified under the Maharashtra Electricity Regulatory Commission (General Conditions of Distribution License) Regulations, 2006 as amended from time to time, is available, in hardcopy to any consumer on demand, and shall also be uploaded in downloadable format through its internet website.9.4The Distribution Licensee shall make available-(i)to each applicant for new connection, upon request, on acceptance of his application ;(ii)to consumers of the Distribution Licensee, upon request, subject to payment of reasonable reproduction charges-(a)The Electricity Supply Code and Other Conditions of Supply Regulations ;(b)The Standard of Performance Regulations ;(c)The Terms and Conditions of Supply along with the approved Schedule of Charges and the prevailing approved Tariff Schedule ; and(d)A Consumer Rights Statement Provided that the hard copies of the aforesaid documents, shall be made available at any of the consumer service center/billing center/Sub-division office/Division Office/Circle office/Zonal Office/Section Office/Ward office of the Distribution Licensee.Provided further that the aforesaid documents shall be uploaded in downloadable format on the Distribution Licensee's internet website.
