Section 11 in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003
11. Promotion of Settlement by Agreement.
(1)As soon as it may practicable to do but not latter than one week from the date of receipt of representation, the Ombudsman shall serve a notice to the concerned officer of the licensee named in the complaint along with a copy of the complaint and endeavour to promote a settlement of the complaint by agreement between the complainant and the licensee through conciliation or mediation.(2)For the purpose of facilitating settlement of the representation, the Ombudsman may follow such procedures, as he may consider appropriate.(3)When a complaint is settled, through mediation of the Ombudsman, the Ombudsman shall make a recommendation which he thinks fair in the circumstances of the case. The copies of the recommendation shall be sent to the Complainant and the licensee.(4)If the Complainant and the licensee accept the recommendation of the Ombudsman, they will send a communication in writing within 15 days of the date of receipt of the recommendation. They will confirm their acceptance to Ombudsman and state clearly that the settlement communicated is acceptable to them, in totality, in terms of recommendations made by the Ombudsman and are in full and final settlement of complaint.
