Section 32(1) in The U.P. Electricity Reforms Act, 1999
(1)On or before such date in each year as may be specified by the Commission, every licensee shall furnish to the Commission the information in respect of the following, namely :-(a)the number of cases in which a penalty was imposed and the amount of the penalty; and(b)the level of performance achieved by the licensee for each standard determined under Section 31.
