Section 8 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
8. Representation before Electricity Ombudsman :
- 8.1 (i) Any consumer aggrieved by the order made by the Forum or where the Forum has failed to redress the grievance within the specified period or Distribution Licensee is aggrieved by the order of the Forum, may prefer representation to the 'Electricity Ombudsman'.(ii)he representation may be made by the consumer or by his authorized representative or by the Distribution Licensee within 30 days of the order.(iii)The representation shall be in writing, signed by the consumer or his authorized representative or as the case may be, by the authorized officer of the Distribution Licensee, shall be accompanied by the copy of the order of the Forum, where an order has been passed, and shall state -(a)Nme and address of the consumer,(b)Nme and address of the Distribution Licensee,(c)Nme and address of the Forum,(d)Fcts giving rise to representation;(e)Rlief sought,(f)Ay other relevant fact.8.2No repsentation sall lie to Electricity Ombudsman unless-(a)te consumer has made a written representation to the Forum' in prescribed manner and the Forum has cither rejected the representation or has failed to dispose it of within specified time;(b)te consumer or the Distribution Licensee is aggrieved by the decision of the Forum;(c)te representation is in respect of the matter, which has not been already settled by the Electricity Ombudsman or by any Court, Tribunal or any other competent authority;(d)te representation relates to a matter which is not pending in any Court, Tribunal, Arbitrator or any other competent authority,8.3'Electcity Ombudsan' may, for reason to be recorded, entertain a representation after the expiry of the specified period, if it is satisfied that there was sufficient cause for not filing the same within that period.8.4'Electcity Ombudsan' shall not entertain a representation from any consumer, who is required to pay an amount to any authority/office/officer of the concerned Distribution Licensee as specified by the Forum in the final order, until the complainant has deposited, in compliance with such order of the Forum, thirty-three per cent of such amount inclusive of any amount already paid to such authority/office/officer in pursuance to an interim order of the Forum, if any.
