Section 22(6) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(6)[ (a) In case, a Distribution Licensee fails to comply with the orders of the Forum or, of the Electricity Ombudsman, as the case may be, within 30 days of the order or within such time as may be granted, the Electricity Ombudsman may within thirty days of the date of the application of the consumer and, after giving opportunity to the Distribution Licensee,-(i)issue necessary direction to ensure compliance of the order; or(ii)refer the matter to the Commission for initiation of proceeding under Section 142 of the Act.(b)On receiving reference from the Electricity Ombudsman, the Commission shall pass appropriate order under Section 142 of the Act;(i)after hearing the parties, and(ii)if considered necessary, after obtaining report from the Electricity Ombudsman.]Chapter-IV Miscellaneous
