Section 5(5) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008
(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.
