Section 29 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
29.
The licensee shall from time to time give publicity of the constitution and existence of the forum including in the bills raised for the supply of electricity to the consumers and in such other manner as the Commission may from time to time decide. The names/designation of the members and the concerned officers of the forum, the address, e-mail, facsimile and phone numbers of the forum shall be displayed at all the offices of the licensee and shall also be duly published, including on the bills raised on the consumers.
