Section 5(viii) in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003
(viii)The GRO shall, within seven working days of obtaining the comments of the relevant Divisions in the Commission as mentioned in the foregoing clause, submit the matter through his Division for seeking orders of the Commission and shall, thereafter, communicate the order to the parties. Such order may, in addition to any other relief, also award any compensation to the consumer and the GRO may, while submitting the matter to the Commission for obtaining its orders, recommend such compensation wherever deemed fit:
