Section 4(3) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008

[Cites 0, Cited by 0] [Section 4] [Entire Act]

(3)The jurisdiction of the Forum will be :

(1) Grievances of Non-monetary/general nature :
	(a) Divisional Forum	Grievance of LT supply consumers of the Division
	(b) Circle (District) Forum	Grievance of HT supply consumers of the Circle
	(c) Corporate Forum	Grievance of EHT supply consumers
(2) Grievance of Monetary nature:
	(a) Sub-divisional Forum	Monetary limit of Rs.10,000/-
	(b) Divisional Forum	Monetary limit of Rs.25,000/-
	(c) Circle (District) Forum	Monetary limit of Rs.3,00,000/-
	(d) Corporate Forum	More than Rs.3,00,000/-

Legal Document View