Section 18 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
18. Recognition for Consumer Associations .-(1) It shall be open to the Commission to permit any association or other bodies corporate or any group of consumers to participate in any proceedings before the Commission.
(2)It shall be open to the Commission for the sake of timely completion of proceedings, to direct bunching up associations/groups referred to above so that they can make collective affidavits.(3)The Commission may as and when considered appropriate notify a procedure for recognition of associations, groups, forums or bodies corporate as registered consumer's associations for purposes of representing before the Commission.
