Section 12 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
12.
The licensee shall ensure that all complaints of consumers are attended to promptly and their grievance redressed within the time limits prescribed and also that generally there is no need for recourse to higher level for redressal of grievances.
