Section 3 in Orissa Electricity Regulatory Commission (Licensees' Standards of Performance) Regulations, 2004
3. Registration of Complaint.
- The licensee shall maintain a register for recording the complaints received personally or phone or any other means available. Every complaint so received shall be recorded as Section No., name of the complainant, details of complaint, date and time of complaint. The complaint Sl.No. shall be intimated to the complainant on the spot. The record in Register should be available for inspection any time by any person on demand. The aim of maintaining this register is to provide adequate service to the consumer and the required information to the Commission.
