Section 8 in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
8. Maintenance of Records.
(1)The licensee shall maintain consumer-wise record regarding Guaranteed Standards of Performance in order to give a fair treatment to all consumes and avoid any dispute regarding violation of standard.(2)The system of maintaining records, correspondence with consumers and applicants for new service connection, monitoring and recording system conditions especially at inter-connection points, recording weather conditions and recording law and order situations shall be maintained by the licensee to provide accurate date without delay.(3)Beside other registers/records as required, the licensee shall also maintain the following registers/records, at the local offices.(a)Separate register of application for new service connection, enhancement of load, temporary supply, reduction of load, change of name, etc.(b)Service connection register(c)Security Deposit register(d)Connection charges collection register(e)Fuse call register(f)Interruption in power supply register(g)Disconnection and Reconnection of service connection register(h)Meter replacement register(i)Distribution transformer register with load details(j)Estimates register(k)Work order register(4)Whenever delay occurs in respect of any action to be taken by the licensee the reason for delay must be recorded clearly on the relevant papers and registers. The employees of the licensee must be trained and instructed to fulfil this obligation.(5)The parameters at the interface points between the distribution system and the transmission system and between the distribution system and small generating station shall be noted down and recorded continuously. These data shall be preserved for reasonable periods.
