Section 8(1) in Central Electricity Regulatory Commission (Standards of Performance of Inter-State Transmission Licensees) Regulations, 2012
(1)All inter-State transmission licensees, in accordance with section 59 of the Act, shall furnish to the Commission, (a) the level of performance achieved; and (b) the number of cases in which compensation was paid; and (c) the aggregate amount of the compensation, in the formats in the Schedule of these regulations.
