Section 35(1) in Rajasthan Power Sector Reforms Act, 1999
(1)The Commission shall from time to time collect information with respect to. -(a)the fines or penalties levied on licensees under this Act:(b)the levels of overall performance achieved by such licensees in connection with the transmission and provision of electricity supply services: and(c)the levels of performance achieved by such licensees in connection with the promotion of the efficient use of electricity by consumers.
