Section 6(2) in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006
(2)(b)offences and penalties as provided under sections 135 to 139 of the Act;(c)accident in the distribution, supply or use of electricity as provided under section 161 of the Act; and(d)recovery of arrears where the bill amount is not disputed.
