Section 17 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
17.
A complaint/grievance may be submitted in writing in plain paper and containing the following information :-(i) Name and full address of aggrieved person, (ii; centre/office of licensee with which the grievance is related, (iii) type of electrical connection and connection number, (iv) details of grievance(s) (v) declaration that the complaint is not pending before any Commission/other Forum/tribunal, court, etc. and (vi) signature of the aggrieved person. The Forum shall not prescribe any format for such complaint.
