Section 22 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
22.
Any consumer, who is aggrieved by non-redressal of his grievances by the Forum established by the distribution licensee may make a representation for the redressal of his grievance to the Ombudsman appointed or designated by the Commission. The Ombudsman shall settle the grievance of the consumer in accordance with the Guidelines issued by the Commission and in case the consumer is aggrieved by the order passed by the Ombudsman, he shall make a representation to the Commission as per process set out in the UPERC (Consumer Grievance Forum and Ombudsman) Regulations, 2003.
