Section 2(1)(e) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)'Complainant' means-

(i)a consumer of electricity supplied by the licensee including applicants for new connections.

(ii)any voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or under any other law for the time being in force;

(iii)The Central Government or any State Government-who or which makes the complaint;

(iv)one or more consumers, where there are numerous consumers having the same interest;

(v)in case of death of a consumer, his legal heirs or representatives.

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