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[Cites 0, Cited by 0] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(d) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

(d)The measures taken by the Licensee to improve performance in the areas covered by Guaranteed Standards and Licensee’s targets of improved performance for the ensuing year.
(ii)The monthly reports under sub-clause (i) shall be furnished to the Commission within 15 days of the close of the month and the annual report under the sub-clause (i) shall be furnished to the Commission within 30 days of the close of the financial year.
(iii)The Licensee shall furnish to the Commission, in a report for every quarter and in a consolidated annual report for each financial year, the following information as to the Overall Standards of Performance: