Section 30 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
30. Redressal Mechanism.
(1)All disputes and complaints relating to open access shall be made to the State Load Despatch Centre which may examine and endeavour to resolve the grievance within 30 days, from the date of receipt of representation and;(2)Where SLDC is unable to resolve the grievances, the same shall be referred to State Power Committee constituted under the State Grid Code which shall endeavour to resolve the grievance within 30 days and;(3)Where State Power Committee is unable to resolve the grievances, it shall be referred to the Commission and Commission's decision in this regard shall be final and binding.
