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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(8) in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014

8.1The Distribution Licensee shall within the following time limits, from the date of commencement of these Regulations, establish Call centre facility(s) for redressal of complaints of its consumers. Access to such Call centre facility(s) shall be established to its consumers round the clock during all days of the week :-
(a)for "Class I cities" within twelve (12) months;
(b)for "Urban Areas" within twenty-four (24) months; and
(c)for "Rural Areas" within sixty (60) months.