Section 18 in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
18. Rejection of the Complaint.
- The Electricity Ombudsman may reject the representation at any stage if it appears to him/her that the representation made is :(a)Frivolous, vexatious, malafide, or(b)Without any sufficient cause; or(c)That it is not pursued by the complainant with reasonable diligence; or(d)Prima facie, there is no loss or damage or inconvenience caused to the complainant.
