Section 27 in Jammu and Kashmir State Electricity Regulatory Commission (Mini Grid Renewable Energy Generation and Supply) Regulations, 2016
27. Grievance Redressal Mechanism.
- 27.1 The Committee comprising of nominees of MGO and the distribution licensee shall resolve and/or facilitate resolution of dispute arising between the Mini Grid Operator and the Distribution Licensee.27.2If dispute is not resolved within a period of three (3) months, the aggrieved party may approach the Commission.27.3Grievance of any consumer shall be redressed in accordance with the provisions of the JKSERC (CGRF & Electricity Ombudsman) Regulations, 2012.Unit-X Miscellaneous
