Section 14 in The U.P. Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2007
14. Compliance with the Orders:
- 14.1 In case, a Distribution Licensee fails to comply with the orders of the Forum or, as the case may be, of the Electricity Ombudsman, within 30 days of the order or within such time as may be granted, the Electricity Ombudsman may within thirty days of the date of the application of the consumer and, after giving opportunity to the Distribution Licensee, -(a)isse necessary direction to ensure compliance of the order; or(b)refr the matter to the Commission for appropriate order under Section 142 of the Act.14.2Notwittanding anyting contained in these regulations, where the Distribution Licensee fails to comply with the directions or orders of the -(i)Eletricity Ombudsman, within the time specified by him;(ii)Foum passed under Regulation 6.10(ii)The consumemay approachthe Commission directly by way of a complaint under Section 142 of the Electricity Act, 2003 for appropriate orders.14.3On recving referene from the Ombudsman or a complaint directly from the consumer, the Commission shall pass appropriate order under Section 142 of the Act, -(a)aftr hearing the parties, and(b)if onsidered necessary, after obtaining report from the Ombudsman.
