Section 2(e) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(e)"Complainant" means -(i)a consumer of electricity supplied by the licensee including applicants for new connections;(ii)any voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or under any other law for the time being in force;(iii)the Central Government or any State Government who or which makes the complaint;(iv)one or more consumers, where there are numerous consumers having the same interest;(v)in case of death of a consumer, his legal heirs or representatives; ^
