Section 3(2) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(2)[ Every Distribution Licensee shall establish one or more Forum(s) to be designated as Electricity Consumer Grievance Redressal Forum [hereinafter referred to as 'Forum']. These Forum(s) shall settle the grievance of the consumer within a period of forty five (45) days normally and a maximum period of sixty (60) days from the date of receipt of the complaint by it. Keeping in view the licensed area of supply and concentration of the consumers in a particular area, the Distribution Licensee shall determine places and numbers of Forum(s) to be established.The Distribution Licensee shall clearly state the location and jurisdiction of each Forum in case of more than one Forum and inform the Commission.
