Section 50 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004
50.
The Ombudsman may, at any time, require consumer/licensee making a representation -(a)to provide further information or documents; or(b)to verify all or any part of the representation on affidavit.
