Section 35 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
35. Redressal Mechanism.
- All complaints regarding unfair practices, delays, discrimination, lack of information, supply of wrong information or any other matter related to open acces in inter-state transmission shall be directed to the Member Secretary, Regional Electricity Board or Regional Power Committee, as the case may be, of the region in which the authority against whom the complaint is made, is located. The Member Secretary, Regional Electricity Board or the Regional Power Committee, as the case may be, shall investigate and endevaour to resolve the grievance:Provided that any matter which the Member Secretary, Regional Electricity Board or the Regional Power Committee, as the case may be, is unable to resolve, shall be reported to the Commission for a decision.
