Section 5 in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
5. Quality of Power Supply.
- (i) The licensee shall attend to consumer complaints in respect of the following conditions within the time specified vide clause-4:(a)Neutral voltage exceeding 2% of the supply voltage.(b)Low or high voltage (i.e. phase voltage exceeding tolerance as per IE Rules.)(c)Voltage fluctuations or flickering.(d)High leakage current.(e)Supply voltage with individual harmonics exceeding 1%.(f)Streetlights off or not operating properly.(g)inadequate electrical clearances.In case rectification is not feasible within the time specified, consumer shall be informed within seven days of likely time by which it will be accomplished. In case installation of consumer is causing these conditions and installation is unsafe to life or equipment, licensee shall advise consumer to effect rectification or isolate the faulty installation immediately. The Licensee may disconnect supply till faulty installation is rectified or isolated as the case may be. In case installation of licensee in unsafe, the same will be guarded, isolated or disconnected, as may be necessary:(ii)The licensee shall, within 10 days of original complaint, either improve the quality of power supply or inform the consumer, on enquiry by him. about the causes of poor quality of power supply, if the same if beyond licensees/control.(iii)The Complaint regarding low voltage arising due to inadequacy in the distribution system requiring upgradation of distribution lines, transformers or installation of capacitors shall be resolved within 180 days subject to availability of material and techno-economic viability. The Complainants shall be informed in writing.
