Section 12(2) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018
(2)The Forum shall entertain only those grievances where the complainant has approached the appropriate authority of the distribution licensee as specified in the complaint handling procedure in SOP Regulations from time to time and is not satisfied either with the response of the licensee or there is no response from the Licensee within the time stipulated therein:Provided that no grievance shall be entertained unless it is filed before the Forum within three months from the date the consumer has exhausted the remedy under the complaint handling procedure:Provided further that the Forum may, for reasons to be recorded in writing, entertain a grievance which does not meet the aforesaid requirement.
