Section 4 in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
4. Procedure for filing the Grievances.
- All grievances shall be submitted in writing to the Grievance Redressal Officer stating: (i) the name of the individual or organization, address, telephone number, if any, and service -connection number (K No.), of the complainant;(ii)name of the licensee;(iii)full description of the matter describing the issues under dispute along with necessary documentary evidence.(iv)a brief description of the remedy/relief that the licensee has made or offered together with documentary evidence and an explanation as to how the relief so offered does not meet the ends of justice or other obligations of the licensee.(v)specific references to any law, condition of license, Regulation, code or standard that is alleged to have been violated.
