Section 26 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
26.
On receipt of the comments from the Licensee or otherwise and after conducting or having such inquiry or local inspection conducted as the Forum may consider necessary, and after according reasonable opportunity of hearing to the parties, the Forum shall take a decision by a majority of votes of the members of the Forum present, and in the event of equality of votes, the Chairperson shall have the second and casting vote.If, after the completion of the proceedings, the Forum is satisfied after voting that any of the allegations contained in the grievance are correct, it shall issue an order to the Distribution Licensee directing it to do one or more of the following things in a time bound manner, namely -(a)to remove the cause of grievance in question ;(b)to return to the Complainant the undue charges collected by the licensee. Forum may also direct licensee to pay the interest at the rate the licensee is required to pay interest to the consumers on the security deposited by the consumers with the licensee as per the relevant regulations of the Commission;(c)any other order, deemed appropriate in the facts and circumstances of the case.Every proceeding shall be recorded. Decision given by the Forum shall be a reasoned order and signed by the members conducting the proceedings. The order may specify the time period within which it is to be complied by the concerned officer of the licensee.
