Section 4 in Andhra Pradesh Electricity Regulatory Commission (Licensees' Standards of Performance) Regulation, 2004
4. Compensation.
(1)The Licensee shall be liable to pay to the affected consumers compensation specified in Schedule II for Licensee's failure to meet the Guaranteed Standards of Performance specified in Schedule I. The compensation shall be paid by the Licensee in the manner specified in Schedule II:Provided that in case of events affecting more than one consumer, the provisions for payment of compensation specified in Schedule II shall be applicable after the expiry of one year from the date of publication of this Regulation when the data on consumer indexing is expected to be available.Provided further that the liability for payment of compensation shall be applicable to towns and cities three months after the date on which this Regulation is notified in the Andhra Pradesh Gazette. For rural areas, the effective date for liability for payment of compensation shall be one year after the date of publication of the Regulation in Official Gazette.(2)The Licensee concerned shall pay the compensation referred to under sub-clause (1) above byway of adjustment in the current or future electricity bill(s) as Hid out in Schedule-11.
