Section 75 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
75.
In case. Ombudsman is convinced that the complainant is entitled for receipt of compensation related to non-fulfillment of standards of performance by the licensee as per the CSERC (Standards of Performance in Distribution of Electricity) Regulations, 2006 and its amendment(s)/revision from time to time then the Ombudsman in its order may direct the distribution licensee to pay suitable compensation to the complainant as per provision (s) in above Regulations.
