Section 8 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011
8. Forum for Redressal of Consumers' Grievances (Forum).
- Every licensee, shall within six months from the date of grant of distribution licence, establish, in terms of sub-section (5) of section 42 of the Act, one or more Forum(s) for redressal of grievances of consumers in accordance with these regulations, with the approval of the Commission.
