Section 22(5) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006
(5)[ The distribution licensee and the consumer shall within one month from the date of receipt of the award intimate the compliance to the Electricity Ombudsman.] [Substituted by Notification No. 567, dated 11.11.2009.](a)either comply with the award and intimate the compliance to the Electricity Ombudsman or(b)in case aggrieved by the award prefer an appeal to the Commission.
