Section 33(1) in The Orissa Electricity Reform Act, 1995
(1)The Commission may, after consultation with the holders of supply licences, other persons or bodies appearing to the Commission to be representative of persons and categories of persons likely to be affected and the Commission Advisory Committee frame regulations prescribing-(a)the circumstances in which licensees are to inform customers of their rights;(b)such standards of performance in relation to any duty arising out of the rights referred to in Clause (a) as the Commission considers appropriate; and(c)the circumstances in which licensees are to be exempted from any requirements of the regulations and may make different provision for different licensees.
