Section 31 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
31. Duty of licensee to ensure compliance of order(s) of the Forum.
- The concerned officer of the licensee shall comply with and implement the orders of the Forum within the period specified therein. In the absence of any such time limit, considering the nature of the case, compliance shall be ensured within the period of 30 days. In appropriate cases, considering the nature of case, the Forum, on the request of the aggrieved person/licensee may extend the period for compliance of its order up to a maximum period of 3 months. Non-compliance of the order of the Forum shall be treated as violation of Regulations of the Commission and shall be liable for action under Section 142 of the Act. The Commission upon information received from Forum or any complaint regarding non-compliance of order (s) of Forum filed by affected person may proceed under section 142 of the Act.
