Section 58(1) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
(1)The Ombudsman may at any time ask an aggrieved person making representation -(a)to provide further information or documents; or(b)to verify all or any part of the representation on affidavit:Provided further that the Ombudsman shall allow a reasonable period of time for compliance with the above requirements.
