Section 20(1) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(1)As soon as it may be practicable to do, the Electricity Ombudsman shall cause a notice of the receipt of any complaint along with a copy of the complaint to the concerned office of the licensee named in the complaint and endeavour to promote a settlement of the complaint by agreement between the complainant and the licensee named in the complaint through conciliation or mediation.
