Section 5 in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
5. Registration of complaint/grievances.
(1)The licensee will specify its offices where the complaints can be made and registered.(2)Complaints can be made orally in person or on telephone or in writing to the duty in-charge at the specified office.(3)Each complaint will be entered in a register meant for the purpose under the Rajasthan Electricity Regulatory Commission ('Distribution Licensees' Standards of Performance) Regulations, 2003, each complaint will be assigned a number which is to be conveyed to the consumer.(4)In urban complaints centers, the licensee will provide the facility of complaint registration via Interactive Voice Recording system through telephone in a phased manner for which a definite time frame will be given and acted upon.(5)The licensee shall endeavour its best efforts to redress the consumer complaint at the initial stage. However, in case of non-satisfaction, the aggrieved consumer may approach the appropriate Forum in person or through post for redressal of his grievance and may also be requesting for interim relief, if so required.(6)The office of the Forum Chairman or the authorized officer/official will acknowledge the grievance received, indicating the registration number and the date.
