Section 21 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
21.
The Forum shall take up all consumer grievances for redressal except those pertaining to : -(i)Adjudication of the disputes between the licensees and generating companies.(ii)unauthorised use of electricity as defined in section 126 and 127 of the Act;(iii)offences and penalties under section 135 to 139 and 152 of the Act; and(iv)accidents and inquiries as specified under Section 161 of the Act unless authorised by the State Government by general/special order.Explanation. - Filling of a grievance before a Forum shall not in any way prejudice the right of a consumer to seek relief/compensation under Section 57 of the Act.
