Section 5(ii) in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
(ii)Subject to clause (iii), the Licensee shall, within 14 working days from the date of receipt, submit its parawise comments and other information mentioned in clause (i) to the GRO failing which it shall be presumed that the Licensee has no comments to offer and the GRO shall proceed further as deemed fit and proper.
