Section 13 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
13. Information regarding Level of Performance.
- 13.1 The Distribution Licensees shall submit information on the matters covered under clause (a) and (b) of sub-section (1) of Section 59 of the Act to the Commission on an annual basis, within a period of thirty (30) days from the end of the financial year :Provided that the information shall be with respect to the total number of cases of failure to meet each of the standards specified in these Regulations :Provided further that the Distribution Licensee shall separately state the total number of cases where compensation has been paid by it without dispute and the total number of cases where compensation has been paid in compliance with an order or direction of the Forum or Ombudsman, along with the total amount of compensation in each category :Provided further that the Distribution Licensee shall submit the information to the Commission on the matters covered under clauses (a) and (b) of sub-section (1) of Section 59 of the Act on quarterly basis, within a period of thirty (30) days from the end of the quarter in the forms shown in Annexure I to Annexure IV and put up such information on the internet website of the Distribution Licensee, within a period of thirty days from the end of the quarter.13.2The Commission may authorize its Staff Officers or any independent agency(s) to conduct annual checks, in order to monitor the compliance of the standards of performance by the Distribution Licensee(s) and submit a report to the Commission.
