Section 2(e) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011
(e)"Complaint" means any grievance, in writing made by a complainant that: -(i)There exists defect or deficiency in electricity service provided by the Distribution licensee;(ii)An unfair or restrictive trade practice has been adopted by the Distribution licensee in providing electricity services;(iii)The Distribution licensee has charged a rate in excess of that fixed by the Commission for supply of electricity and related services;(iv)The Distribution licensee has recovered expenses, in excess of charges approved by the Commission, for providing any electric line or electric plant or electric meter;(v)The electricity services provided by the Distribution licensee is unsafe or hazardous to public life and is in contravention to the provisions of any law in force;(vi)The non-achievement of Standard of Performance by the Distribution Licensees as laid down by the Commission in JSERC (Distribution Licensees' Standard of Performance) Regulations and payment of compensation thereof to the consumers for default in each case.
