Section 2(f) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004
(f)"complaint" means any grievance made by a complainant in writing on -(i)defect or deficiency in electricity service provided by the licensee;(ii)unfair or restrictive trade practices of licensee in providing electricity services(iii)charging of a price in excess of the price fixed by the Commission for consumption of electricity and allied services;(iv)electricity services which will be unsafe or hazardous to public life in contravention of the provisions of any law for the time being in force;
